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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Punjab - Subsection

Section 135(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)Any sum due to the Authority under this Act, rule or regulation made thereunder which is not paid on demand on the day on which it becomes due or on the day fixed by the Authority, shall be recoverable by the Authority from the defaulter as if they were arrears of land revenue.