Section 30 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
30. Money due to the Mandir recoverable as arrears of land revenue.
- All moneys due to the Mandir under this Act or under any agreement which provides for recovery of any amount payable thereunder as arrears of land revenue shall, on a certificate signed by the Administrator or any person authorised by him in this behalf, be recoverable as arrears of land revenue.
