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[Cites 0, Cited by 1] [Section 36(4)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(4)(b) in Tamil Nadu Societies Registration Act, 1975

(b)on the District Collector's or Registrar's motion, be defrayed out of the assets of the registered society, and shall be recoverable as an arrear of land revenue.