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 Manipur - Section Section 36 in The Manipur Highways Act, 1979 36. Arrears of betterment tax to be recovered ass arrears of land revenue. - Arrears of betterment tax shall be realised in the manner provided for the recovery of arrear of land revenue.
