Section 153 in The Punjab Panchayati Raj Act, 1994
153. Recovery of rates, taxes etc.
- All arrears of rates, taxes, fees, levies, tolls and cesses imposed under this Act and all arrears of sums due to from any contractor on account of the collection of such rates, taxes, tolls, fees, levies and cesses leased under this Act may be recovered as arrears of land revenue.
