Section 12 in The Punjab Village Common Lands (Regulation) Act, 1961
12. Rent of shamlat lands to be recoverable as arrears of land revenue.
- Any arrears of rent payable to a Panchayat in respect of any land in shamlat deh vested or deemed to have been vested in it under this Act or the shamlat law shall be recoverable as arrears of land revenue.
