Section 49 — Notification of intended re-assessment and instructions, as to principles of assessment.
The Punjab Land-Revenue Act, 1887
(1) A general re-assessment of the land-revenue of a district or tahsil shall not be undertaken without the previous sanction of the Governor General in Council and notification of that sanction. (2) In granting the sanction the Governor General in Council may prescribe such principles of assessment and give such other instructions as he thinks fitOpen in Lexace · Ask the AI about this section
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