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State of Madhya Pradesh - Section

Section 99 in The M.P. Griha Nirman Mandal Adhiniyam, 1972

99. Money due to Board recoverable as arrears of land revenue.

- All moneys recoverable by the Board under this Act or under any agreement which provides for recovery of any amount payable thereunder as arrears of land revenue shall be recoverable as arrears of land revenue.