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State of Gujarat - Section

Section 41 in Gujarat Industrial Development Act, 1962

41. Recovery of sums due to Corporation as arrears of land revenue.

- All sums payable by any person to the Corporation or recoverable by it by or under this Act and all charges or expenses incurred in connection therewith shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue on the application of the Corporation.