When this Act has been applied to any local area which is under the administration of 1 [the Central Government 2 ***] but which is not part of 3 [ 4 *** India], an arrear of land-revenue accruing in that local area, or a sum recoverable as an arrear of land-revenue and payable to a Collector or other public officer or to a local authority in that local area, may be recovered under this Act in 3 [ 4 *** India].Open in Lexace · Ask the AI about this section
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