Section 98(d) in The Punjab Land Revenue Act, 1887
(d)sums leviable by or under the authority of the Government as water-rates, or on account of the maintenance or management of canals, embankments or other irrigation works, not being sums recoverable as arrears of land-revenue under any enactment for the time being in force; and(dd)[ a loan advanced by the State Government towards the cost of a house or site under a Government sponsored Housing Scheme together with interest chargeable thereon and costs, if any, incurred in making or recovering the same.] [Inserted by Punjab Act 5 of 1956.](i)to give relief to persons who were uproated from their homes, profession or trade as a result of the aggression committed by Pakistan in September, 1965; or(ii)to persons carrying on any profession or trade, in any premises, where such premises or the goods stocked therein suffered any damage due to arson or any other unlawful act during the anti-Punjabi Suba agitation which took place in the month of March, 1966 ; or(iii)to give relief to such class of persons who are uprooted after the commencement of the Punjab Land Revenue (Haryana Amendment and Validation) Act, 1967 from their homes, profession, or trade due to any war, aggression, internal disturbance or natural calamity as the State Government may, in public interest, specify in this behalf;(ddd)[ a loan advanced by the State Government to an industrial worker under a Government sponsored scheme for providing relief to industrial workers temporarily thrown out of employment due to hostilities with Pakistan together with interest, if any, chargeable thereon and costs incurred in making or recovering such loan;] [Clause (ddd) inserted by Punjab Act 5 of 1966, section 2.](dddd)[ a loan advanced by the State Government under a Government sponsored scheme] [Clause (dddd) inserted by Haryana Act No. 9 of 1967 w.e.f. 25.6.1966.] -
