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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3)(a) in The Gujarat Khadi and Village Industries Act, 2006

(a)for recovering any such money to direct that such money be recovered as an arrears of land revenue and on such direction being given, such money shall be recoverable as an arrears of land revenue from such person;