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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Punjab - Subsection

Section 24A(1) in Land Revenue Assessment Rules, 1929

(1)So much of the assessment on the land irrigated from a masonry or tube-well as is based on the profits of irrigation from such sell shall be remitted -
(a)when the well ceases to be fit for use ; and
(b)when irrigation from it is superseded by canal irrigation and canal-advantage revenue or owner's rate has been imposed.