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 Kerala - Section Section 89 in Kerala District Administration Act, 1979 89. Dues recoverable as arrears of Land revenue. - All arrears of sums due to a district council under this Act or of loans granted by it shall be recoverable as arrears of land revenue.
