Section 44(10) in The Police Enhanced Penalties Ordinance, 2005
(10)Where in pursuance of sub-section (6), any proceeding for the recovery as arrears of land revenue of any tax, penalty, interest or part thereof or any other amount remaining unpaid , have been commenced and the amount of tax, penalty, interest or any other amount is subsequently enhanced or reduced as a result of any assessment made or order passed in the appeal, revision or rectification under the Act, the Assessing Authority may , in such manner and within such period as may be prescribed, inform the dealer and the authority by whom or under whose order the recovery is to be made and there upon such proceeding may be continued as if the amount of tax, penalty, interest, or such other amount as modified, enhanced or reduced, had been substituted for the tax, penalty, interest or other amount which was to be recovered under sub-section(6).
