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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

26. Recovery of sums due to Government and market committee.

(1)All sums due from a market committee to the Government may be recovered in the same manner as arrears of land revenue.
(2)All sums due to the market committee by way of market fees or other fees may be recovered in the same manner as arrears of land revenue.