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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Local Fund Audit Act, 1930

(2)The said sum, if not duly paid or if an application has been made to the Court or to the State Government against the decision of the Commissioner as provided in sub-section (1) of section 13, such sum as the Court or the State Government shall declare to be due, shall be recoverable as an arrear of land revenue.