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State of Madhya Pradesh - Section

Section 16 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

16. Mode of recovery of sum payable to Board.

- Any sum payable to Board or into the Fund under this Act, shall without prejudice to any other mode of recovery, be recoverable on behalf of the Board as an arrear of land revenue.