Section 50(2) in The Punjab Land Revenue Act, 1887
(2)[ Before making such assessment the Revenue-officer shall report through the Financial Commissioner for the sanction of the [State Government] [Substituted for the old sub-section by Punjab Act 3, 1928, Section 6.] his [proposal] [Substituted by Punjab Act 6 of 1954, for 'Proposal'.] with regard thereto.]
