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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(1)(ii) in The Punjab Land Revenue Rules

(ii)Cost thus apportioned shall be recoverable by the Revenue-officer by attachment and sale of the movable property of the person liable for the same in the manner prescribed in section 70 of the Land Revenue Ac.