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[Cites 0, Cited by 0] [Section 53A(2)] [Section 53A] [Entire Act]

State of Punjab - Subsection

Section 53A(2)(iii) in The Punjab Land Revenue Act, 1887

(iii)nothing in this sub-section shall affect any assessment in force at the time of the commencement of the Punjab Land Revenue (Amendment) Act, 1928, or apply to an area which has been declared to be an urban assessment circle under the provisions of sub-section (4) of section 51.]