Section 60 in Northern India Canal and Drainage Act, 1873
60. [ Recovery of rate.] [Substituted by Punjab Act 19 of 1953.]
- Any sum certified by the Divisional Canal Officer to be due under the last preceding section and which remains unpaid after the expiry of the period during which it was payable; shall be recoverable from the owner liable for the same as if it were an arrear of land revenue.
