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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(3)(d) in The Maharashtra Tax on Luxuries Act, 1987

(d)Any amount of money which a person is required to pay to the Commissioner, or for which he is personally liable to the Commissioner under this section shall, if it remains unpaid, be recoverable as an arrear of land revenue.