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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in The Haryana Prevention of Defacement of Property Act, 1989

(2)Any amount due under this Act, on an application made in this behalf by the authorities mentioned in Section 3, to the Collector, shall be recovered as arrears of land revenue.