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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Haryana - Subsection

Section 46A(5) in The Punjab Agricultural Produce Markets Act, 1961

(5)Where any person makes default in the payment of any amount, being the arrears or penalty, or both, directed to be paid under sub-section (4), such amount may be recovered from him in the same manner as arrears of land revenue.