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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(4)(c) in The Punjab Security of Land Tenures Act, 1953

(c)If a default is committed in the payment of any of the instalments, the entire outstanding balance shall, on application by the person entitled to receive it, be recoverable as arrears of land revenue.]