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State of Madhya Pradesh - Section

Section 31 in The M.P. Public Trusts Act, 1951

31. Recovery of sums due under Sections 23 and 24 or rules.

- All sums payable under Sections 23 and 24 or under any rule, if not paid, shall, notwithstanding anything contained in any law and without prejudice to any action liable to be taken under this or any other Act, be recoverable as an arrear of land revenue.