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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

(1)Where any person is in arrears of rent payable in respect of any religious premises, the Collector may, by order, require that person to pay the same within such time and in such instalments as may be specified in the order.