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] [Section 57] [Entire Act] State of Maharashtra - Subsection Section 57(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (1)Every sum due from a Market Committee to the State Government or the State Marketing Board shall be recoverable as an arrear of land revenue.
