Section 23(4) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(4)If any person from whom compensation is recoverable under the scheme fails within 15 days of the [date] [Substituted for the words 'commencement of the agricultural year' by Punjab Act 25 of 1962.] referred to in sub-section (2) to deposit such compensation in the prescribed manner, it shall be recoverable from him as an arrear of land revenue, and in such case the amount realised, after deducting the expenses, shall be paid to any person having the interest in the holding.
