Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 21 in Land Revenue Assessment Rules, 1929 21. Assessment of particular estates. - Subject to the provisions of sub-section (3) of section 51 of the Act, the assessment of each estate shall be fixed according to circumstances.
