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[Cites 0, Cited by 0] [Section 30FF] [Entire Act]

State of Punjab - Subsection

Section 30FF(5) in Northern India Canal and Drainage Act, 1873

(5)Any sum which remains unpaid within a period to be specified for this purpose by the Divisional Canal Officer may be recovered by the Collector from the defaulting person as if it were an arrear of land revenue.]