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State of Punjab - Section

Section 76 in Punjab Panchayat Samitis and Zila Parishads Act, 1961

76. Recovery of rates, taxes, etc.-

All arrears of rates, taxes, cesses and fees imposed under this Act and all arrears of sums due from a contractor on account of the collection of fees and tolls leased under section 75 may be recovered as arrears of land revenue.