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] [Section 30] [Entire Act] State of Kerala - Subsection Section 30(3) in Kerala Water Supply and Sewerage Act, 1986 (3)Any document found due from any person as surcharge under subsection (1) as a result of proceedings for surcharge shall be recoverable as arrears of land revenue.
