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[Cites 0, Cited by 0] [Section 106] [Entire Act]

Bombay Presidency - Subsection

Section 106(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(1)Any sum the payment of which has been directed by an order of the Tahsildar or the Tribunal including an order awarding costs shall be recoverable from the person ordered to pay the same as an arrear of land revenue.