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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

Madras Presidency - Subsection

Section 78(4)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)If, within the period of fifteen days aforesaid, the amount demanded is not paid, the Collector shall proceed to recover the amount specified in the notice (with the charges of collection) as if it were an arrear of land revenue.