Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Punjab - Subsection Section 11(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953 (3)Any amount due from the occupier of a factory in respect of a survey shall be recoverable from such occupier as an arrear of land revenue.
