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 Assam - Section Section 59A in Assam Town and Country Planning Act, 1959 59A. Power to recover dues as an arrear of land revenue. - Any sum recoverable by the Authority under this Act, if not paid on demand, shall be recoverable as an arrear of land revenue.
