Section 11 in The Punjab Utilization of Surplus Area Scheme, 1973
11. Cancellation of allotment in certain cases.
- If an allottee makes any default in the payment of the amount due from him or infringes any of the conditions of allotment, he shall render himself liable to cancellation of the allotment :Provided that if default is made in paying part of the amount determined under paragraph 10(c), the Collector may cancel the allotment of an area proportionate to the amount which has remained unpaid.
