Section 74 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
74. Recovery of certain sums as arrear of land revenue.
- Any sum, which is required to be credited by the management of any institution to the institutional fund under the provision of the Act may if not credited to the said fund within the period specified therein, shall be recovered from the management of such institution in the same manner as an arrear of land revenue.
