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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(1) in The Haryana Municipal Act, 1973

(1)Any amount on account of arrears of any tax, water rate, rent, fee or any other money claimable by a committee under this Act, besides being recoverable in any other manner provided by this Act, may be recovered, on an application made in this behalf by the Collector, as arrears of land revenue.