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State of Sikkim - Section

Section 86 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

86. All monies payable to the Government under this Act or under any rule made thereunder on account of the price of any forest produce or of expenses incurred in the execution of this Act in respect of such produce may, if not paid when due, be recovered as if it were an arrear of land revenue.