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 Jharkhand - Section Section 26 in The Bihar Evacuee Property (Management) Act 1953 26. Recovery of arrears. - Any sum due to the State Government or to the Committee under the provisions of this Act may be recovered as if it were an arrear of land revenue.
