Section 28 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
28. Sums due to Government to be recoverable as arrears of land revenue.
- All sums due to be [Government] [Substitited for the word 'Crown' by the Adaptation of Laws Order, 1950.] in respect of a tenancy granted in pursuance of the Government Tenants (Punjab) Act, 1893 (II of 1893), or under the provisions of this Act or of the rules and conditions issued thereunder, and all sums due on account of fines, confiscation, costs and penalties, shall be recoverable as if they were arrears of land revenue.
