Section 147(3) in The Punjab Land Revenue Act, 1887
(3)If a landowner bound by an agreement under that sub-section to render public service in lieu of paying land-revenue fails, to render the service to the satisfaction of the Collector; the Collector may determine the portion of the land-revenue remitted which is represented by the service in respect of which land-owner is in default, and with the previous sanction of the Financial Commissioner, recover that portion as if it were an arrear of land- revenue due in respect of the land for the land-revenue whereof the service was substituted.
