Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 124I] [Entire Act] State of Maharashtra - Subsection Section 124I(a) in The Maharashtra Regional and Town Planning Act, 1966 (a)in the case of amount to be so recovered, from the date of the notice of original assessment till the date of recovery thereof; and
