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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1)(c) in Land Revenue Assessment Rules, 1929

(c)the total assessment and the average revenue rates proposed for adoption in framing village assessments, with such brief explanations as may be necessary, including the clear proviso that there is no guarantee that may particular estate will be ultimately assessed at the exact rates proposed.