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 2] [Entire Act] State of Punjab - Section Section 10 in The East Punjab Utilization of Lands Act, 1949 10. Sums due recoverable as arrears of land revenue. - All sums due under this Act from the owner or tenant shall be recoverable as arrears of land revenue.
