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[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 73 in The Bihar Private Forest Act, 1947

73. Recovery of money due to Government.

- All money payable to the [State] [Substituted by A.L.O.] Government under this Act, or under any rule made under this Act, or on account of the price of any forest-produce, may, if not paid when due, be recovered under the law time being in force as if it were an arrear of land revenue.