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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5) in The M.P. Vat Act, 2002

(5)The tax payable in advance or any part thereof left unpaid within the lime specified in the notice issued under sub-section (3) shall be recoverable as an arrear of land revenue for which purpose the provisions of sub-sections [(11) and (12)] [Substituted by M.P. Act No. 12 of 2006.] of Section 24 shall mutatis mutandis apply.