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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(6) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(6)The Deputy Commissioner of the District in which any property of the Chairman or Manager or Executive Officer or other person from whom an amount is recoverable by way of surcharge is situated, shall on requisition made by the Assistant Commissioner, recover such amount as if it were an arrears of land revenue and pay the same to the notified institution concerned.