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 Madhya Pradesh - Section Section 9 in The Bhilsa Ramlila Fair Act, 1956 9. Arrears of rent how to be recovered. - The arrears of rent levied under Section 4 shall be recoverable as arrears of land revenue.
