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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)Any sum due to a market committee on account of any fees, charge, cost or expenses under this Act or under the rules or bye-laws remaining un-recovered after following the procedure prescribed by rules, shall be recoverable as an arrear of land revenue.