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

State of Maharashtra - Subsection

Section 7(2) in Maharashtra Media Persons and Media Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2017

(2)If, any person upon conviction under this Act has not paid the compensation and medical expenditure imposed under sub-section (1), the same shall be recovered as if it were arrears of land revenue.