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Section 149 — Lambardars’ and other officers’ dues recoverable as arrears.

The Central Provinces Land-Revenue Act, 1881
Any sums which lambardars, sub-Iambardars, mukaddams and patwaris are entitled to recover or demand under this chapter may, if the Deputy Commissioner so directs, be recovered in the same manner as an arrear of revenue payable directly to the Government.
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