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The Motor Vehicles Act, 1988

174. Recovery of money from insurer as arrear of land revenue.

 Where any  amount is  due from  any person  under an award, the Claims Tribunal may,  on an  application made to it by the person entitled to the amount,  issue a  certificate for  the amount to the Collector and the Collector  shall proceed to recover the same in the same manner as an arrear of land revenue.









  

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