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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(1) in The Punjab Land Revenue Act, 1887

(1)At any time within ninety days from the the date of the announcement of an assessment the land-owner, or where there are more land-owners than one, any of them who would be individually or collectively liable for more than half the sum assessed, may give notice to the Revenue-officer of refusal to be liable for assessment.