Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 22 in Land Revenue Assessment Rules, 1929 22. Progressive assessments. - Large enhancements of land-revenue on particular estates shall, if necessary, be mitigated by the imposition of the revised demand in a progressive form i.e., a portion of the increased demand shall be deferred for a period of years.
