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[Cites 0, Cited by 5] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(8) in The Punjab Land Revenue Act, 1887

(8)"defaulter" means a person liable for an arrear of land- revenue, and includes a person who is responsible as surety for the payment of the arrear [and a village officer who collects the land-revenue or any other sum recoverable as land-revenue and does not pay the same to the State Government in accordance with the rules framed under the Act] [See Punjab Act 4 of 1974.].