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[Cites 0, Cited by 3] [Entire Act]

State of Odisha - Section

Section 11 in The Orissa Prevention of Land Encroachment Act, 1972

11. Recovery of assessment and penalty as public demand.

- The amount of fine, assessment or penalty, imposed under this Act on any person unauthorisedly occupying any land shall be recoverable from him as arrears of public demand.