Section 35 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
35. [Recovery of sums due to Government from Committee. [Substituted by section 16 of U.P. Act No. 6 of 1977.]
- Any sum due to the State Government from the Board or a Committee, or to the Board from a Committee, or to a Committee from another Committee may be recovered as arrears of land revenue.]
