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State of Madhya Pradesh - Section

Section 11 in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963

11. Recovery of money due under these rules.

- All moneys recoverable under these rules including any interest chargeable thereon and costs, if any incurred, if not paid when they are due may be recovered by the Collector, from the borrower and his surety as if they were arrears of land revenue.