Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(d) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(d)to any agreement providing that any money payable thereunder to the State Government or the Corporation shall be recoverable as arrears of land revenue;