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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(2)Any tax or penalty [or interest] [These words were inserted by Maharashtra 34 of 1976, Section 7(b).] recoverable under this Act and remaining unpaid may be recovered as an arrear of land revenue.