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.[23A Management and control of lands of common purposes to vest in Panchayats or State Government. - As soon as a scheme comes into force the management and control of all lands assigned or reserved for common purposes of the villages under Section 18, -(a)in the case of common purposes specified in sub-clause (iv) of clause (bb) of section 2 in respect of which the management and control are to be exercised by the State Government, shall vest in the State Government; and(b)in the case of any other common purpose, shall vest in the Panchayat of that village;and the State Government or the Panchayat, as the case may be, shall be entitled to appropriate the income accruing therefrom for the benefit of the village community, and the rights and interests of the owners of such lands shall stand modified and extinguished accordingly :Provided that in the case of land assigned or reserved for the extension of village abadi or manure pits for the proprietors and non-proprietors of the village, such land shall vest in the proprietors and non-proprietors to whom it is given under the scheme of Consolidation.] [Substituted by Punjab Act 39 of 1963.]
