Section 98 — Recovery of fines and penalties.
The Central Provinces Tenancy Act, 1898
Any sum due as fine or penalty under this Act shall be recoverable as if it were an arrear of land-revenue.Open in Lexace · Ask the AI about this section
Any sum due as fine or penalty under this Act shall be recoverable as if it were an arrear of land-revenue.Open in Lexace · Ask the AI about this section