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State of Tamilnadu - Section

Section 23 in Tamil Nadu Khadi and Village Industries Board Act, 1959

23. Recovery of arrears.

- If any amount due to the Board in accordance with the terms of a contract or otherwise or any sum payable in connection therewith, has not been paid, the Board may, without prejudice to any other remedy provided by law, recover such amount or sum as arrears of land revenue.