Section 9(8) in Bihar Entertainments Tax Act, 1948
(8)[ Any amount of tax or penalty which remains unpaid under this Act or any sum required to be paid under sub-section (5) of Section 3, which remains unpaid after the due date, shall be recoverable as an arrear of land revenue.] [Substituted by Act 5 of 1973.][x x x x x] [Omitted by Bihar Finance Act, 1985 (4 of 1985).]
