Section 24 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
24. [ Mode of recovery of sum payable to the Board. [Substituted by M.P. Act No. 11 of 1996.]
(1)Any sum payable to the Board or into the fund under this Act, shall, without prejudice to any other mode of recovery, be recoverable on behalf of the Board as an arrears of land revenue.(2)The State Government may, by notification, authorise officers of the State Government not below the rank of a Labour Officer to exercise the powers of a Tahsildar under Section 147 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) for recovery of sums under sub-section (1).(3)The Officers authorised under sub-section (2) may cause a notice of demand to be served on any defaulter before the issue of any process under Section 147 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) for the recovery of any arrears.(4)All other provisions of Chapter XI of the aforesaid Code shall apply mutatis mutandis for the recovery of sums payable to the Board or into the fund under this Act.]
