Section 8 in Jharkhand Micro, Small and Medium Enterprises Development Rules, 2017
8. The amount of the claim recovery like the land revenue arrear.
- If the purchaser does not appeal under Section 19 of the Act against the award of the Council or the Institution, or the appeal has been rejected, then the declared awardees can apply for recovery to the Collector of the respective district and the Collector will recover the amount as like land revenue arrear. In other circumstances, the awardees can file a law suit in a competent court.
