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 Maharashtra - Section Section 70 in The Maharashtra Chit Funds Act, 1974 70. Recovery of amounts due from Foreman. - All amounts due from a Foreman to the Registrar or any other officer under this Act by way of any fee shall be recovered as arrears of land revenue.
