Section 61(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)Any sums due from a Market Committee to the Board or to the State Government, as the case may be, shall be recoverable in the same manner as an arrear of land revenue :[Provided that from the sum so recovered an incentive may be allowed to be paid to the person making such recovery, in accordance with the rules as may be made in this behalf.] [Inserted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001).]
