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] [Entire Act] State of Gujarat - Section Section 251 in Gujarat High Court Rules, 1993 251. Recovery of dues as arrears of revenue. - When the Court grants under section 45T-(3) of the Act for recovery of any amount found due to the company, the Liquidator may apply to the proper Revenue Authorities to recover the said amount as an arrears of land revenue.Civil Appeals
