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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(11) in The Haryana Rural Development Rules, 1987

(11)If the dealer fails to deposit the monthly fee or the arrears of fee or the fine imposed by the dates specified under sub-rule (1), (2), (8) or (9), as the case may be, the same shall be recovered as arrears of land Revenue.