Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 25 in Rules Under Section 12 of the Northern India Ferries Act, 1878

25.

All instalments of rent due or other amount payable may, if not paid on or before the due date be recovered from the lessee of his security, if any, by any process by which areas of land revenue may be recovered.