Section 66(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)If any officer is appointed by the State Government to complete all the works under the provisions of sub-section (2) of Section 137, the cost of such works if not paid on demand, shall be recoverable from the Authority as arrears of land revenue. (Sections 173(2) and 180(2)(zw).)
