Section 23(8) in Land Revenue Assessment Rules, 1929
(8)rates and cesses charged by a precentage on the land-revenue payable by each holding by the new distribution ;(b)Where the rent of tenancy is the whole or a share of the land-revenue thereof, with or without an addition in money, kind or service [-] [Omitted by GSR 139/PA 17/87/Sections 60/Amd. (2)/66, dated 28th June, 1966.] and the result of proceedings, if any, taken under section 27 of the Punjab Tenancy Act, 1887, shall be shown in this record under sthe land-owners holding of which the tenancy is part, an additional entry showing the tenant's name being inserted between entries (2) and (3).(c)[ [-] [Omitted by GSR 139/PA 17/87/Sections60/Amd. (2)/66, dated 28th June, 1966.]
