Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(2) in The Maharashtra Educational Institutions (Management) Act, 1976

(2)If any default is made by the Management in making any such payment in time, the amount due may be recovered by the State Government from the Management as an arrear of land revenue.