Section 11(2) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(2)In case of default, all arrears of money payable to the [State] [Substituted by Adaptation of Laws Order, 1950, for 'Provincial'.] Government under this Act including interest chargeable thereon and costs, if any, incurred, may be realised as arrears of land revenue.
