Section 3(9)(iv) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

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State of Madhya Pradesh - Subsection

Section 3(9)(iv) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(iv)If the dues to be recovered exceed the amount of the security deposit the amount in excess shall, unless made good within 15 days from the date of the Divisional Forest Officer's notice to that effect, be recoverable as arrears of land revenue.

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State of Madhya Pradesh - Subsection

Section 3(9)(iv) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969