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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(iii) in Punjab Colonisation of Government Lands (Punjab) Act, 1912

(iii)in the case of an offence under section 33 (b), (d), or (e), cause the building or other encroachment to be demolished or removed or the excavation or channels to be filled up, and levy the costs of so doing from the person responsible for such act.