Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 32 in The Punjab Betterment Charges and Acreage Rates Rules, 1955

32. Lambardars to issue receipts for collection.

- Receipts shall invariably be given by the Lambardar or other persons making the collection to each assessee on payment of Betterment Charges or acreage rates on prescribed printed form.