Section 41 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
41. Recovery.
- Any sum payable to the Fund under this Act, shall, without prejudice to any other mode of recovery be recoverable as arrears of land revenue under the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Revenue Recovery Act, 1864 (Act II of 1864).
