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State of Punjab - Section

Section 9 in The Punjab Tenancy Rules

9. Apportionment and recovery of costs.

- (i) In proceedings in which costs have been incurred the final order shall apportion the costs between the parties to the proceeding.
(ii)Costs thus apportioned shall be recoverable by the revenue officer by attachment and sale of the movable property of the person liable for the same in the manner prescribed in Section 70 of the Land Revenue Act.