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[Cites 0, Cited by 1] [Section 157] [Entire Act]

State of Gujarat - Subsection

Section 157(1) in The Gujarat Co-Operative Societies Act, 1961

(1)Unless otherwise provided by this Act, all sums due from a society or from an officer or member or past member or a deceased member of a society as such to the Government, may be recovered as arrears of land revenue.