Section 14(2)(b) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

(b)Any amount due from the occupier of a factory or a cane grower towards the cost of survey shall be recoverable as an arrear of land revenue.

Legal Document View