Section 18 in The Punjab Land Revenue (Special Assessments) Rules, 1958
18. Announcement of special assessment.
(1)After the action taken under rule 17(2), a formal announcement of the special assessment imposed on each block or estate shall be made by the Revenue Officer-in-charge of assessment, at an appointed place and on a date specified, to which the headman and others persons interested of the estate shall be summoned.(2)The headman of each estate shall also be given a memorandum, showing the future special assessment of the block or estate and any additional particulars deemed necessary.(3)The harvest from which the new special assessment shall take effect shall be announced to the headman and other persons interested and his fact shall be noted in the memorandum delivered to the headman.
