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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(e) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988

(e)"Recovery Officer" means an official designated by the State Government or the Collector to recover the amounts mentioned in the Recovery Certificate in accordance with the provisions of sub-section (2) of Section 3 of the Act;