Section 49(2) in The Punjab Land Revenue Act, 1887
(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.
