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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1)(e) in The Punjab Land Revenue Act, 1887

(e)when revenue due to the [Government] [Substituted for the words 'Crown' by the Adaptation of Laws Order, 1950.] on account of pasture or other natural products of land, or on account of mills, fisheries or natural products of water or on account of other rights described in section 41 or section 42, has not been included in an assessment made under the foregoing provisions of this Chapter ;