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[Cites 0, Cited by 0] [Section 94(4)] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(4)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)If, within the period of fifteen days aforesaid, the amount demanded is not paid, the Collector shall proceed to recover the amount specified in the notice (with the charges of collection) as if it were an arrear of land revenue.