60. [ Power to make rules. [Substituted for the old section by Punjab Act 3 of 1928, Section 13.]
- The [State Government] shall, subject to the provisions of section 60-A from time to time, make rules prescribing -(a)the method by which the estimate of the money value of the net assets of an estate or group of estates shall be made ;(b)the method by which assessment to land-revenue shall be made;(c)the principles on which exemption from assessment shall be allowed for improvements ;(d)the manner in which assessment shall be announced ;(e)the manner in which the rate of incidence of the land-revenue is to be calculated for the purpose of sub-section (3) of section 51.]
