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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(iii) in The Punjab Land Revenue (Special Assessments) Rules, 1958

(iii)the general consideration on which the pitch and amount of, total actual assessment proposed are based, namely, rise in prices, new development and greater return from the land.