Section 21(1)(b) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

(b)be executed according to the law and under the rules for the time being in force for recovery of arrears of land revenue; or

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