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State of Punjab - Section

Section 2 in The Punjab Security of Land Tenures Rules, 1953

2. Conversion of ordinary acres into standard acres.

- The equivalent, in standard acres, of one ordinary acre of any class of land in any assessment circle, shall be determined by dividing by 16, the valuation shown in Annexure 'A' to these rules for such class of land in the said assessment circle :[Provided that the valuation shall be -
(a)in the case of Banjar Qadim land, one-half of the value of the class previously described in the records and in the absence of any specific class being stated, one-half of the value of the lowest barani land;
(b)in the case of Banjar Jadid land, seven-eighth of the value of the relevant class of land as previously entered in the records, or in the absence of specified class in the records, of the lowest barani land; and
(c)in the case of cultivated thur land subject to water- logging, one-eighth of the value of the class of land shown in the records or in the absence of any class, of the lowest barani land.]