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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(4)(b) in Haryana Registration and Regulation of Societies Act, 2012

(b)on a reference from the District Collector or the Government or the District Registrars, own motion, be defrayed out of the assets of the Society and shall be recoverable as arrears of land revenue.