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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967

(3)If the amount is not paid in the manner and within the period specified in the notice, steps shall be taken by the Director to recover the cost of reclamation under Section 12 of the Act.