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62. Recovery of arrears.-

An arrear of land revenue may be recovered by any one or more of the following processes, namely:-

(a) by serving a written notice of demand on the defaulter;

(b) by distraint and sale of the defaulter's movable property, including the produce of the land;

(c) by the attachment and sale of the defaulter's immovable property.



Manipur Land Revenue and Land Reforms Act, 1960 Back




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