Section 24 in The Orissa Agricultural Produce Markets Act, 1956
24. [ Recovery of dues as arrears of land revenue. [Substituted vide Act No. 27 of 1984, Section 11.]
- Every sum due to a Market Committee or the Board on account of any charges, costs, expenses, fees, rent or any other account under the provisions of this Act or the rules or bye-laws made thereunder and., every sum due from a Market Committee or the Board to the State Government shall be recoverable as arrears of land revenue].
