Acts › The Punjab Land-Revenue Act, 1887The Punjab Land-Revenue Act, 1887 158 sections.
Open in Lexace · Ask the AI Section 1 — Title, extent and commencement. Section 2 — Repeal. Section 3 — Definitions. Section 4 — Exclusion of certain land from operation of Act. Section 5 — Power to vary limits and alter number of tahsils, districts and divisions. Section 6 — Classes of Revenue-officers. Section 7 — Financial Commissioner. Section 8 — Appointment of Commissioners, and Deputy, Assistant and Extra Assistant Commissioners. Section 9 — Appointment of Tahsildars and Naib-tahsildars. Section 10 — Powers of Revenue-officers. Section 11 — Superintendence and control of Revenue-officers. Section 12 — Power to distribute business and withdraw and transfer cases. Section 13 — Appeals. Section 14 — Limitation for appeals. Section 15 — Review by Revenue-officers. Section 16 — Power to call for, examine and revise proceedings of Revenue-officers. Section 17 — Power to make rules as to procedure. Section 18 — Persons by whom appearances and applications may be made before and to Revenue-officers. Section 19 — Power of Revenue-officer to summon persons. Section 20 — Mode of service of summons. Section 21 — Mode of service of notice, order or proclamation or copy thereof. Section 22 — Mode of making proclamation. Section 23 — Place of sitting. Section 24 — Holidays. Section 25 — Discharge of duties of Collector dying or being disabled. Section 26 — Retention of powers by Revenue-officers on transfer. Section 27 — Conferment of powers of Revenue-officers . Section 28 — Rules respecting kanungos, zaildars, inamdars and village-officers. Section 29 — Village-officers’ cess. Section 30 — Restriction on attachment or assignment of remuneration of kanungos, Zaildars, Inamdars and village-officers. Section 31 — Record-of-rights and documents included therein. Section 32 — Making or special revision of record-of-rights. Section 33 — Annual record. Section 34 — Making of that part of the annual record which relates to land-owners, assignees of revenue and occupancy, tenants. Section 35 — Making of that part of the annual record which relates to other persons. Section 36 — Determination of disputes. Section 37 — Restrictions on variation of entries in records. Section 38 — Mutation-fees. Section 39 — Penalty for neglect to report acquisition of any right referred to in section 34. Section 40 — Obligation to furnish information necessary for the preparation of records. Section 41 — Rights of the Government in mines and minerals. Section 42 — Presumption as to ownership of forests, quarries and waste-lands. Section 43 — Compensation for infringement of rights of third parties in exercise of a right of the Government. Section 44 — Presumption in favour of entries in records-of-rights and annual records. Section 45 — Suit for declaratory decree by person aggrieved by an entry in a record. Section 46 — Power to make rules respecting records and other matters connected therewith. Section 47 — Record-of-rights and annual records for groups of estates. Section 48 — Assessment of land-revenue. Section 49 — Notification of intended re-assessment and instructions, as to principles of assessment. Section 50 — Mode of determining assessment. Section 51 — Announcement of assessment. Section 52 — Application for re-consideration of assessment. Section 53 — Confirmation and duration of assessment. Section 54 — Assessment to remain in force till new assessment takes effect. Section 55 — Refusal to be liable for assessment and consequence thereof. Section 56 — Distribution of the assessment of an estate over the holdings comprised therein. Section 57 — Application for amendment of the distribution of an assessment. Section 58 — Appeals from orders under sections 52 and 57. Section 59 — Special assessment. Section 60 — Formation of waste-land into separate estates. Section 61 — Security for payment of land-revenue. Section 62 — Further security for payment of land-revenue. Section 63 — Orders to regulate payment of land-revenue. Section 64 — Rules to regulate collection, remission and suspension of land-revenue. Section 65 — Costs recoverable as part of arrear. Section 66 — Certified account to be evidence as to arrear. Section 67 — Processes for recovery of arrears. Section 68 — Writ of demand. Section 69 — Arrest and detention of defaulter. Section 70 — Distress and sale of moveable property and crops. Section 71 — Transfer of holding. Section 72 — Attachment of estate or holding. Section 73 — Annulment of assessment of estate or holding. Section 74 — Proclamation of attachment or annulment of assessment, and consequences of the proclamation. Section 75 — Sale of estate or holding. Section 76 — Effect of sale on encumbrances. Section 77 — Proceedings against other immoveable property of defaulter. Section 78 — Remedies open to person denying his liability for an arrear. Section 79 — Proclamation of sale. Section 80 — Indemnity to Revenue-officer with respect to contents of proclamation. Section 81 — Publication of proclamation. Section 82 — Time and conduct of sale. Section 83 — Power to postpone sale. Section 84 — Stay of sale. Section 85 — Payment of deposit by highest bidder. Section 86 — Consequences of failure to pay deposit. Section 87 — Exercise of right of pre-emption. Section 88 — Time for payment in full. Section 89 — Procedure in default of payment. Section 90 — Report of sale to Commissioner. Section 91 — Application to set aside sale. Section 92 — Order confirming or setting aside sale. Section 93 — Refund of purchase-money on setting aside of sale. Section 94 — Proclamation after postponement or on re-sale. Section 95 — On confirmation of sale, possession and certificate to be granted to purchaser. Section 96 — Proceeds of sale. Section 97 — Recovery of certain arrears through Revenue-officer instead of by suit. Section 98 — Other sums recoverable as arrears of land-revenue. Section 99 — Application of Chapter VI to sums recoverable under this Chapter. Section 100 — Power of Financial Commissioner to make rules for demarcation of boundaries and erection of survey-marks. Section 101 — Power of Revenue-officers to define boundaries. Section 102 — Cost of erection and repair of survey-marks. Section 103 — Recovery of cost incurred by the Government. Section 104 — Power of Revenue-offices to enter on land for purposes of survey and demarcation. Section 105 — Surveys for purpose of preparation of records. Section 106 — Provision of flag holders and chainmen for those surveys. Section 107 — Professional surveys. Section 108 — Penalty for destruction, injury or removal of survey-marks. Section 109 — Report of destruction or removal of or injury to survey-marks. Section 110 — Effect of partitions of estates and tenancies on joint liability for revenue and rent. Section 111 — Application for partition. Section 112 — Restrictions and limitations on partition. Section 113 — Notice of application for partition. Section 114 — Addition of parties to application. Section 115 — Absolute disallowance of partition. Section 116 — Procedure on admission of application. Section 117 — Disposal of questions as to title in property to be divided. Section 118 — Disposal of other questions. Section 119 — Administration of property excluded from partition. Section 120 — Distribution of revenue and rent after partition. Section 121 — Instrument of partition. Section 122 — Delivery of possessions of property allotted on partition. Section 123 — Affirmation of partition s privately effected. Section 124 — Power to make rules as to costs of partition. Section 125 — Re-distribution of land according to custom. Section 126 — Officer who may be empowered to act under this Chapter. Section 127 — Power to refer to arbitration. Section 128 — Order of reference and contents thereof. Section 129 — Nomination of arbitrators. Section 130 — Substitution of arbitrators by parties. Section 131 — Nomination and substitution of arbitrators by Revenue-officers. Section 132 — Process for appearance before arbitrators. Section 133 — Award of arbitrators and presentation thereof. Section 134 — Procedure on presentation of award. Section 135 — Effect of award. Section 136 — Power to invest officers making records-of-rights or general re-assessments with powers of Civil Courts. Section 137 — Control over such officers and appeals from and revision of their decrees and orders. Section 138 — Power to deposit certain sums other than rent. Section 139 — Procedure in case of deposit on account of a payment due to Government. Section 140 — Procedure in case of other deposits. Section 141 — Orders of Civil and Criminal Courts for execution of processes against land or the produce thereof to be addressed to a Revenue-officer. Section 142 — Attachment of assigned land-revenue. Section 143 — Preservation of attached produce. Section 144 — Division of produce. Section 145 — Village cesses. Section 146 — Superior land-owners’ dues. Section 147 — Substitution of service for payment of land-revenue. Section 148 — Recovery of cost of assessing assigned land-revenue. Section 149 — Penalty for failure to attend within limits of estate in obedience to order of Revenue-officers. Section 150 — Prevention of encroachment on common lands. Section 151 — Papers kept by village-officers to be deemed public documents. Section 152 — Costs. Section 153 — Computation of periods limited for appeals and applications for review. Section 154 — Restriction on Revenue-officers bidding at auctions or trading. Section 155 — Power to make rules. Section 156 — Rules to be made after previous publication. Section 157 — Powers exerciseable by the Financial Commissioner from time to time. Section 158 — Exclusion of jurisdiction of Civil Courts, in matters within the jurisdiction of Revenue-officers. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.