Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7B(2) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(2)If the occupier fails without sufficient cause to pay the contribution or premium within the period specified in the notice, the amount together with interest at the rate of twenty four per cent per annum shall Ire recoverable as arrears of land revenue.