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 Gujarat - Section Section 41 in Gujarat Khar Lands Act, 1963 41. Recovery of amounts due.- Save as otherwise expressly provided in section 30, all amounts due under this Act shall be recoverable as arrears of land revenue.
