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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(2)Subject to the provisions of sub-section (1) any creditor in whose favour an order under Section 30 has been passed may recover the amount remaining unpaid in respect of any claim which is due to such creditor according to the said order from the holder in the same manner as an arrear of land revenue.