Section 11 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
11. Forfeiture for breach of terms.
- The Deputy Commissioner shall without prejudice to other rights have the power to resume the site or building sold or leased under this Act in case of non-payment of any instalment or breach of any of the terms on which the same was sold or leased or of any rule made from time to time under this Act, and may in addition forfeit part or whole of the money already paid.
