Section 10 in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
10. [ Recovery of arrears of entertainments duty, etc. [Substituted by Section 8 of M.P. Act No. 32 of 1976.]
- Any arrear of entertainments duty or advertisement tax or any penalty levied under this Act [or any sum payable on composition of offence under Section 5-A] shall be recoverable as an arrear of land revenue.]
