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State of Bihar - Section

Section 22 in The Bihar Gramdan Act, 1965

22. Power of the Gram Sabha to recover dues as arrears of land revenue.

- Any arrears of land revenue, cesses, rates and taxes, or any other sum due to the Gram Sabha by way of contribution or otherwise, shall, on a certificate issued to the Collector by the Gram Sabha be recovered by the Collector as an arrear of land revenue and paid to the Gram Sabha.