60B. [ Rules and executive instructions issued before commencement of Punjab Land Revenue (Amendment) Act, 3 of 1928, to be followed for the purpose of assessment operations begun before issue of rules made under the provisions of section 60-A.
- Notwithstanding anything contained in section 60-A, for the purposes of all assessment operations begun before the date of publication of rules made after the commencement of the Punjab Land Revenue (Amendment) Act, 1928 the rules and executive instructions relating to the matters mentioned in clauses (a), (b), (c), and (d) of section 60 which were in force before such publication shall remain in force.]
