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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

State of Punjab - Subsection

Section 8A(2) in Displaced Persons (Compensation and Rehabilitation) Act, 1954

(2)If any displaced person fails to pay any amount which is liable to be deducted from his compensation under sub-section (1), or fails to surrender the property of the value equivalent to such amount, such amount may be recovered in the same manner as an arrears of land revenue.