Section 10 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
10. Procedure to recover charges from landowners (Section 13).
- The occupier of the land shall be entitled to recover from the owner of the land only such charges as were incurred on the improvement of land after obtaining the approval of the Land Reclamation Officer in writing provided that such charges shall in no case exceed Rs. 200 per acre.
