68. Circumstances under which a defaulter is liable to detention or imprisonment for arrears.
- No defaulter shall be detained under section 69 (2) of the Act or confined under section 69 (3) for an arrear unless it is due from himself or from a co-proprietor of whom he is the representative village headman ; nor shall any defaulter be imprisoned for an arrear due before he came into [possession of office] [See Punjab Legislative Supplement Part III dated 18-7-80 Page 295.].
