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 Maharashtra - Section Section 177 in Maharashtra Land Revenue Code, 1966 177. Revenue demands of former years how recoverable. - The said processes may be employed for the recovery of arrears of former years as well as of the current year.
