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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 53(4) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(4)Any order made under sub-section (2) or sub-section (3) shall, be enforced in a manner as if it were a decree of civil court having local jurisdiction and any sum directed to be paid by such order may be recovered as arrears of land revenue.