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 Chattisgarh - Section Section 63A in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 63A. Recovery of arrears as arrears of land revenue. - Any sum due to the Town and Country Development Authority under this Act shall be recoverable in the same manner as arrears of land revenue.
