Section 2(4) in The Punjab Land Revenue (Surcharge) Act, 1954
(4)[ The surcharge [and the penalty if any] [For rule made under sub-section (4) of section 2 see Punjab Government Revenue Department Notification No. 30385R(CH)54/664, dated 25th April, 1955.] shall be recoverable as land revenue and in manner prescribed by rules [made] [Inserted by Punjab Act No. 35 of 1957.] by the State Government in this behalf] [The original sub-section (2) deemed always to have been substituted by Punjab Act No. 44 of 1956 and sub-sections (2) and (3) substituted by Punjab Act 35 of 1957 and again sub-section (2) substituted by the Punjab Adoptation of Laws (State and Concurrent Subjects) Order, 1968.][2A Power to make rules. [Section 2-A inserted by Punjab Act No. 35 of 1955.]The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.]
