Section 10 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
10. Recovery of amount due as an arrear of land revenue.
- If a buyer does not file any appeal under section 19 of the Act for setting aside any decree, award or other order made either by the Council itself or by any institution or centre or if such appeal is dismissed, in that situation such decree, award or order shall be executed by the Collector of the District concerned and the amount due shall be recovered as an arrear of land revenue.
