Section 39 in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
39. Money due to Nigam recoverable as arrear of Land Revenue.
- All moneys recoverable by the Nigam under this Act or under any agreement which provides for recovery of any amount payable thereunder as arrears of land revenue shall on a certificate signed by the Managing Director or any person authorised by him in this behalf be recoverable as arrears of land revenue.
