Section 12 — Recovery of contributions.
The Delhi and Ajmer-Merwara Land Development Act, 1948
The amount of contribution determined by the Board under subsection (4) of section 10 or section 11 shall be paid by the persons concerned within such time as may be specified by the Board, and in default of such payment shall be recovered from those persons as arrears of land revenue and paid to the persons entitled to the contribution.Open in Lexace · Ask the AI about this section
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