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The Revenue Recovery Act, 1890 8. Recovery in India of certain public demands arising beyond India. 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].    |
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