Section 66 in Punjab Regional and Town Planning and Development (General) Rules, 1995
66. Recovery of cost under sub-section (2) of Section 137.
(1)If any officer is appointed by the State Government to complete all the works under the provisions of sub-section (2) of Section 137, the cost of such works if not paid on demand, shall be recoverable from the Authority as arrears of land revenue. (Sections 173(2) and 180(2)(zw).)
