Section 70(2)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Andhra Pradesh - Subsection

Section 70(2)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)by the Collector, on an application made to him within twelve years from the date fixed for payment in the order or decision and if no such date fixed from the date of the order or decision, along with a certificate signed by the Registrar or by any person authorised by him in this behalf, as if the amount due under the order or decision were an arrear of land revenue; or

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State of Andhra Pradesh - Subsection

Section 70(2)(b) in Andhra Pradesh Co-Operative Societies Act, 1964