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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(3)(a) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(a)for recovering any such money direct that such money be recovered as an arrear of land revenue; and