Section 3(1)(c) in Public Moneys (Recovery of Dues) Act, 1965

[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1)(c) in Public Moneys (Recovery of Dues) Act, 1965

(c)to any agreement providing that any money payable thereunder to the State Government shall be recoverable as arrears of land revenue, and such person -

(i)makes any default in repayment of the loan or advance or any instalment thereof, or

(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in repayment of such grant or portion or instalment thereof, or

(iii)otherwise fails to comply with the terms of the agreement, -

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State of Uttar Pradesh - Subsection

Section 3(1)(c) in Public Moneys (Recovery of Dues) Act, 1965