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[Cites 0, Cited by 6] [Entire Act]

State of Punjab - Section

Section 11B in Punjab General Sales Tax Act, 1948

11B. Tax and penalty recoverable as arrears of land revenue.

- The amount of any tax and penalty imposed [or interest payable] [Words in brackets inserted by Punjab Act No. 26 of 1978 w.e.f. 20.7.1978.] under this Act which remains unpaid after the due date, shall be recoverable as arrears of land revenue.