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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(4) in Manipur Municipality Ombudsman Act, 2013

(4)If the amount to be paid as per the order passed by the Ombudsman under sub-section (2) or sub-section (3) is not paid within the period specified fay it, the same shall be recoverable by Revenue Recovery Proceedings as if it were an arrear of land revenue.