Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

State of Punjab - Section

Section 85 in Punjab Gram Panchayat Act, 1952

85. Recovery of arrears.- The Collector shall recover any sum due under this Act other than sums due under a decree passed by the 1* * Panchayat in excercise of its civil jurisdiction or as fines imposed in the exercise of its criminal jurisdiction as if they were arrears of land revenue.