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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Land Revenue (Special Assessments) Rules, 1958

(2)Sites of various categories, wholly under the possession of the owners or of which the alleged rent is found to be collusive or otherwise not reliable, shall be classified under sub-rule (1) according to the localities and their own importance.