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State of Tamilnadu - Section

Section 18 in Tamil Nadu Rinderpest Act, 1940

18. Recovery of expenses.

- Where any action. is taken under section 17 or any other provision of this Act or any notification or rule issued thereunder in respect of any property at the expense of any person, the authority taking such action shall draw up a certificate stating the amount of the expenses incurred and the person from whom such amount is recoverable, and the amount specified shall be recoverable from such person as if it were an arrear of land revenue due by him.