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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4) in The Punjab Betterment Charges and Acreage Rates Rules, 1955

(4)The Betterment Charges shall be calculated with reference to classes of lands recorded in the last settlement and as modified in the latest Revenue Record available and also with reference of different types of irrigation facilities provided for any particular types of land.