Section 9 in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978
9. Recovery of certain sum as arrear of land revenue.
- Any sum which is required to be credited by the management of any institution to the institutional fund under [sub-section (3)] [Substituted by M. P. Act No. 24 of 1981 (w.e.f. 20-7-81).] of Section 5 may, if not credited to the said fund, within the period specified therein be recovered from the management of such institution in the same manner as an arrear of land revenue.
