Section 9A in The Nazool Lands (Transfer) Rules, 1956
9A. [ (i) The arrears of installments due under these rules shall be recoverable as arrears of land revenue.] [Added vide Notification No. JS/57/1835 dated 8.5.57 published in Punjab Gazetted Part I pages 863 dated 24.5.1997.]
(ii)[ In case a Cooperative Society or an individual allottees makes default in making payment of two or more installments at any stage, the Collector of the district after giving the allottees a reasonable opportunity of being heard may charge interest at the rate of 9½ percent per annum for the period of default, or cancel the allotment whereupon the land shall be reverted to the State Government.] [Amended vide Notification No. 5359-R-I-79/34286. dated the 22nd August, 1979.][Provided that the Collector may, instead of canceling the allotment, charge interest at the enhanced rate of 9½ percent per annum for the period of default.] [Amended vide No. 984-R-I-76/4741, dated the 16th February, 1976.](iii)[ The Co-operative Society/ individual member concerned may file an appeal to the Commissioner against the Collector's order within sixty days of the date of that order, and the Commissioner's order passed in appeal shall be final.] [Amended vide Punjab Govt. Notification No. JS/57/1835, dated the 8th May 1957.]
