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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(11) in The Haryana Rural Development Fund Rules, 1984

(11)If the dealer fails to deposit the monthly cess or the arrears of cess or the fine imposed by dates specified under sub-rule (1), (2), (8) or (9), as the case may be, the same shall be recovered as arrears of land revenue.