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[Cites 0, Cited by 6] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(2)The Collector on receiving the certificate shall after making such inquiries (including giving hearing to the party affected) as he deems fit proceed to recover the amount stated therein as aforesaid as arrears of land revenue.