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State of Kerala - Section

Section 27 in Kerala Conservation of Paddy Land and Wetland Act, 2008

27. Suns due recoverable as arrears of land revenue to Government.

- Any amount due to the Government under the provisions of this Act shall be deemed to be arrears of revenue due on land and shall, without prejudice to any other mode of recovery, be recoverable under the Revenue Recovery Act for the time being in force.