Section 129 in The Punjab Panchayati Raj Act, 1994
129. Power to recover sums of money claimable by Panchayat Samiti.
(1)Save as provided in Section 153 all sums of money claimable by a Panchayat Samiti under this Act may be recovered, on application to a Magistrate having jurisdiction in the district or any other place where the person from whom the money is claimable may for the time being be resident, by distress or sale of any immoveable property within limits of its jurisdiction belonging to such person and the cost of such proceedings shall be recoverable in the same manner as the said sums of money.(2)An application made under sub-section (1) shall be in writing and shall be signed by the Executive Officer of the Panchayat Samiti but it shall not be necessary to present it in person.
