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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Bharat - Subsection

Section 60(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(3)Where the Collector fails, under sub-section (1) to recover as an arrear of land revenue any part of the amount referred to therein he shall certify that it is irrecoverable and thereupon the agreement shall cease to subsist.