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State of Maharashtra - Section

Section 60 in Maharashtra Horticulture Development Corporation Act, 1984

60. Dues to be recovered as an arrear of land revenue.

- All sums payable by any person to the Corporation or recoverable by it by or under this Act all charges or expenses incurred in connection therewith shall, without prejudice to any other mode of recovery be recoverable as an arrear of land revenue on the application of the Corporation.