Section 4(11) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(11)Where, in accordance with sub-section, (10), a memorandum of understanding is not entered into with the Government, for whatsoever reason, and a cooperative does not repay to the Government or other source such amounts as are due by it, it shall be competent for the Government to recover from the cooperative the amounts due to it or to any other source for which the Government stood guarantee in the same manner as arrears in land revenue.
