- [All duties, penalties, interest, penal interest and other sums] [Substituted for the words 'All duties, penalties and other sums' by Punjab Act No. 15 of 2004.] required to be paid under this Chapter may be recovered by the Collector by distress and sale of the movable property of the person from whom the same are due, or by any other process of the time being in force for the recovery of arrears of land revenue.
