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State of Goa - Section

Section 33 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978

33. Recovery of amount due to the Government.

- Any amount due to the Government from any person under this Act may, on a certificate by the Director or an archaeological officer authorised by him in this behalf, be recovered in the same manner as an arrear of land revenue.