Section 24 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
24. Recovery of arrears.
- Any sum due to the Board under this Act which is not paid when it becomes due shall, on an application made in the form prescribed in this behalf by the Board, to the Collector be recovered by him according to law and under the rules for the time being in force for the recovery of arrears of land revenue.
