LexSection 68 — Writ of demand.
The Punjab Land-Revenue Act, 1887
A writ of demand may be issued by a Revenue-officer on or after the day following that on which an arrear of land-revenue accrues.Open in Lexace · Ask the AI about this section
A writ of demand may be issued by a Revenue-officer on or after the day following that on which an arrear of land-revenue accrues.Open in Lexace · Ask the AI about this section