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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(3)If the amount of development charge is not paid within the period specified in the notice issued in sub-rule (2), the amount so remained unpaid together with interest shall be recoverable as arrears of land revenue. Sections 161 and 180(2).