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State of Himachal Pradesh - Section

Section 72 in Himachal Pradesh Private Forests Act, 1954

72. Recovery of money due to Government.

- All money payable to the State Government under this Act, or under any rule made under this Act, or on account of the price of any forest produce may, if not paid when due, be recovered under the law for the time being in force as if it were an arrear of land revenue.