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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(1) in The Punjab Land Revenue Rules

(1)In proceedings in which costs have been incurred, the final order shall apportion the cost between the parties to the proceeding.
(ii)Cost thus apportioned shall be recoverable by the Revenue-officer by attachment and sale of the movable property of the person liable for the same in the manner prescribed in section 70 of the Land Revenue Ac.