Section 31 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
31. Irrecoverable balances.
- When balances are found to be irrecoverable owing to want of assets, the defaulter absconding, or any other cause, they shall be reported to the Collector of the District, who, if he sees fit, will forward such cases to the Commissioner for action under the Punjab Land Revenue Act, as amended by Punjab Act XLV of 1953.
