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State of Punjab - Section

Section 71 in The Punjab Town Improvement Act, 1922

71. Procedure if chairman of boards fails to make any payment due to Accountant-General.

- The State Government may further impose or increase a tax on the annual value of buildings or lands or of both described in section 61(1)(a) of the Municipal Act, to such extent as may be necessary for the purpose of recovering a payment made under section 70.