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State of Punjab - Section

Section 12 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963

12. Recovery of cost of reclamation.

- The cost of reclamation apportioned under section 11 or any portion thereof which remains un-paid after the due date shall be recoverable as arrears of land revenue :Provided that the defaulter shall not be liable for arrest nor his land shall be sold.