Report No. 17
Section 82.- In section 82 of the principal Act, for the second paragraph, the following, paragraph shall be substituted, namely:-
"Nothing in this section shall be deemed to affect the provisions of section 66 of the Code of Civil Procedure, 1908 (5 of 1908), or any similar provision in any law relating to recovery of arrears of land revenue or sums recoverable as such arrears."
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