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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(6) in The Punjab Agricultural Produce Markets Act, 1961

(6)The decision by the prescribed authority under sub-section (4) and decision in appeal under sub-section (5) shall have force of the decree of the civil Court and shall be enforceable as such and the decretal amount shall be recovered as an arrear of land revenue.