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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(4) in The Punjab Land Revenue Act, 1887

(4)[ Land revenue may be assessed -
(a)as a fixed annual charge payable in a lump sum or by instalments ;
(b)in the form of prescribed rates applicable to the area recorded as sown, matured or cultivated during any harvest or during any year.]