Section 12 in The Punjab Land Revenue (Special Assessments) Rules, 1958
12. Area to be assessed.
(1)Where a part of a khasra number is liable to special assessment the area for special assessment shall be the area of that part during the harvest in which the special assessment is made.(2)The total area to be specially assessed in a block or assessment circle, as the case may be, shall be the area that is liable to special assessment during the harvest in which the special assessment is made.
