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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2) in The Sikh Gurdwaras Act, 1925

(2)Any sum due to the [Government of Punjab] [Substituted for the words " State Government" by Government of India Notification No. S.O. 465, dated the 3rd February, 1969.] under the provisions of sub-section (1), shall, if not recovered within three months after a demand has been made, be recoverable as if it were an arrear of land revenue.