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 Bihar - Section Section 89 in Bihar Chaukidari Manual 89. An arrear cannot be collected more than one year after it is due (Section 33), and steps should be taken to see that the panchayat is not merely attempting to secure the realisation of time-barred arrears.
