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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab Prevention of Damage to Public and Private Property Act, 2014

(2)While determining the loss or damage, the competent authority, shall make assessment of damage, caused to the public or private property, and cause to recover the same from the organizer and the participants of the damaging act, found guilty, as arrears of land revenue.