Section 92 in The Punjab Town Improvement Act, 1922
92. [ Recovery of money due to trust. [Added by Punjab Act No. 18 of 1982.]
(1)Where any amount is due to the trust from any person, under this Act, such amount shall, on a certificate being granted by the chairman in the prescribed form, be recoverable as arrears of land revenue by the Collector of the District in which the person from whom the amount is due resides or carries on business or owns any property.(2)Before issuing the certificate referred to in sub-section (1), the chairman shall make an application to the concerned Regional Deputy Director, Local Government, who shall by an order determine the amount due to the trust after giving an opportunity of being heard to the person concerned and communicate the same to the chairman.(3)An appeal against an order passed by the Regional Deputy Director, Local Government, under sub-section (2) shall lie within such period and to such authority as may be prescribed.(4)The Regional Deputy Director, Local Government and the appellate authority shall follow such procedure as may be prescribed.(5)The certificate issued by the chairman under sub-section (1) shall be final and conclusive and shall not be called in question before any authority or court.]
