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 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Punjab Reclamation of Land Act, 1959

(1)The cost of reclamation apportioned under section 8, whether before or after the commencement of this Act, shall be recoverable as arrears of land revenue.[ - ] [Omitted by Punjab Act 21 of 1964, Section 2.]