Section 9 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
9. Redistribution of assessment.
- After repartition has been confirmed and appeal against it, if any, has been finally decided, the Collector of the district shall take necessary steps for the redistribution of the assessment of the estate concerned, in accordance with sub-section (2) of section 65 of the Punjab Land Revenue Act, 1887.
