49. Notification of intended reassessment and instructions as to principles of assessment.
- [(1) Assessment of land-revenuemay be general or special.] [Sub-section (1) added and existing sub-sections (1) and (2) renumbered (2) and (3), respectively by Punjab Act 3, 1928.](2)A general reassessment of the land-revenue of [any area] [Substituted for the words a District or Tehsil by Punjab Act 3, 1928.] shall not be undertaken without the previous sanction of the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.] and [notification] [For notification see Punjab Gazette, 181, Part I, pages 708 and 820 and ibid., 1901, Part I, page 856.] of that sanction.(3)[ In granting such sanction the [State Government] [Substituted by Punjab Act 3, 1928, Section 5(3).] may give such instructions consistent with the provisions of this Act and the rules made thereunder as it may deem fit.
