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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2) in Himachal Pradesh Societies Registration Act, 2006

(2)Any sum ordered under this section to be repaid to a Society or recovered as a contribution to its assets, on a requisition being made in this behalf by the Registrar, shall be recovered as arrears of land revenue under the provision of the Himachal Pradesh Land Revenue Act, 1954.