Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 22] [Entire Act] State of Punjab - Section Section 24 in The Punjab Land Reforms Act, 1972 24. Mode of recovery. - Any amount payable under this Act including the amount of penalty imposed under this Act may be recovered as arrears of land revenue.
