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[Cites 0, Cited by 0] [Section 24(11)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(11)(b) in The M.P. Vat Act, 2002

(b)When a dealer or person is in default or is deemed to be in default under clause (a), the amount outstanding shall be recoverable as an arrear of land revenue according to the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and for the purpose of effecting the recovery of such amount-
(i)[ the Appellate Hoard shall have and exercise all the powers and perform all the duties of the Board of Revenue under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);] [Inserted by M.P. Act No. 9 of 2009.]
(ii)[] [Renumbered by M.P. Act No. 9 of 2009.] the Commissioner of Commercial Tax shall have and exercise all the powers and perform all the duties of the Commissioner under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);
(iii)[] [Renumbered by M.P. Act No. 9 of 2009.] [Director of Commercial Tax and an Additional Commissioner of Commercial Tax] [Substituted by M.P. Act No. 9 of 2009.] shall have and exercise all the powers and perform all the duties of the Additional Commissioner under the said Code;
(iv)[] [Renumbered by M.P. Act No. 9 of 2009.] a Deputy Commissioner of Commercial tax shall have and exercise all the powers and perform all the duties of the Collector under the said Code;
(v)[] [Renumbered by M.P. Act No. 9 of 2009.] an Assistant Commissioner of Commercial Tax shall have and exercise all the powers and perform all the duties of [Sub-Divisional Officer] [Substituted by M.P. Act No 9 of 7009.] under the said Code;
(vi)[] [Renumbered by M.P. Act No. 9 of 2009.] a Commercial Tax Officer and Assistant Commercial Tax Officer shall have and exercise all the powers and perform all the duties of the Tahsildar under the said Code.