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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(j) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972

(j)In case of failure to pay the bill in time the recovery of the amount of this bill be made by the Haryana State Electricity Board as arrears of Land Revenue under the Haryana Government Electrical Undertaking (Dues Recovery) Act, 1970.