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[Cites 0, Cited by 1] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2) in The Bombay Stamp Act, 1958

(2)All duties, penalties, interest and other sums required to be paid under this Act may be recovered by the Collector by distress and sale of the movable or immovable property of the person from whom the same are due, or as an arrears of land revenue.]