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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1) in The M.P. State Aid to Industries Act, 1958

(1)All moneys recoverable under this Chapter including any interest chargeable thereon and costs, if any, incurred, if not paid when they arc due may be recovered by the Collector on a requisition from the Director, from the person aided and his surety, if any, as if they were arrears of land revenue.