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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Punjab - Subsection

Section 92(1) in The Punjab Town Improvement Act, 1922

(1)Where any amount is due to the trust from any person, under this Act, such amount shall, on a certificate being granted by the chairman in the prescribed form, be recoverable as arrears of land revenue by the Collector of the District in which the person from whom the amount is due resides or carries on business or owns any property.