Section 61 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
61. [ Recovery of sums as an arrear of land revenue. [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]
(1)Any sum due to a Market Committee or the Board [or to a seller of agricultural produce] on account of any charge, costs, expenses, fees, rent or any other account under the provisions of this Act or any rule or bye-law made, thereunder shall be recoverable in the same manner as an arrear of land revenue.(2)Any sums due from a Market Committee to the Board or to the State Government, as the case may be, shall be recoverable in the same manner as an arrear of land revenue :[Provided that from the sum so recovered an incentive may be allowed to be paid to the person making such recovery, in accordance with the rules as may be made in this behalf.] [Inserted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001).](3)Any person aggrieved by the proceedings made under sub-sections (1) and (2) may, within thirty days from the date of communication of notice to him appeal to the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] whose order thereon shall be final and shall not be called in question in any Court of law.(4)The [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may if he considers it necessary so to do, grant a stay of the proceedings appealed against, for such period as he may deem fit.]
