Section 33(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

(a)Any sum due to a market committee on account of any charge, costs, expense, fees, rent or any other amount under the provisions of this Act or any rule or bye-law made thereunder, shall be recoverable from the person from whom such sum is due, in the same manner as an arrear of land revenue by the government on behalf of the market committee.

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State of Rajasthan - Subsection

Section 33(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961