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 2] [Section 13] [Entire Act] State of Kerala - Subsection Section 13(1) in Kerala Motor Vehicles Taxation Act, 1976 (1)Any amount due under this Act or the rules made thereunder shall be recoverable in the same manner as an arrear of public revenue due on land.
