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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttarakhand - Subsection

Section 79(e) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(e)the decision of prescribed authority given under clause (c) and the decision of the Appellate Authority given under clause (d) shall be enforceable as the judgment of a civil court and the sum awarded shall be recoverable as arrears of land revenue;