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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(2) in The Delhi and Ajmer Merwara Land Development Act, 1948

(2)The amount of loan, or any instalment thereof or interest thereon which may be due but not repaid in accordance with the terms and conditions of the loan may, without prejudice to any other remedy provided by law, be recovered as arrears of land revenue.