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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(2) in The Punjab Land Revenue Act, 1887

(2)Unless any such sum is declared by any enactment for the time being in force to be recoverable as if it were an arrear of land-revenue due in respect of the land charged therewith the provisions of section 77 shall apply under sub-section (1) to the recovery thereof.