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[Cites 0, Cited by 2] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)Where any person makes default in the payment of any amount, being the arrears or penalty or both directed to be paid under sub-section (1), such amount may be recovered from him, as arrears of land revenue.