Section 27 in The M.P. State Aid to Industries Act, 1958
27. Recovery of moneys due under this Chapter.
(1)All moneys recoverable under this Chapter including any interest chargeable thereon and costs, if any, incurred, if not paid when they arc due may be recovered by the Collector on a requisition from the Director, from the person aided and his surety, if any, as if they were arrears of land revenue.(2)When any sum due as aforesaid is paid to the Director by the surety or is recovered from him or out of his property by the Director, the Director shall, on the application of the surety, so far as possible, recover the sum from the person aided and pay it to the surety.
