Section 10 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
10. Recovery as arrears of land revenue.
- In case of default in the payment of any instalment, [or any rent due in respect of a lease] [Inserted by Punjab Act 4 of 1951, section 6.] the Deputy Commissioner may impose such penalty as may be prescribed, and the amount in default along with the penalty, if any, shall be recoverable from the purchaser [or the lessee, as the case may be] [Inserted by Punjab Act 4 of 1951, section 6.] as arrears of land revenue.
