Section 4(3) in The Orissa Rural Employment, Education and Production Act, 1992
(3)[ The notified authority shall recover the assessed amount of the tax and penalty, if any, as an arrear of land revenue] [Inserted vide Orissa Gazette, Extraordinary No.1579-Dated/6.12.1993- Notification No.15273-Legislative-Dated/6.12.1993.].
