Section 8(2) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(2)Nothing Contained In This Rule Shall Affect The Right Of Government, To Recover From The Gram Panchayat, Mandal Parishad And Zilla Parishad The Assessment, Ground-Rent, Peshkash Or Quit-Rent Leviable On Lands Not Transferred Safe Or Exchange Or Otherwise Permanently Alienated.
