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 72] [Entire Act] State of Madhya Bharat - Subsection Section 72(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (3)Any charges prescribed by rules may be recovered as an arrear of land revenue from a person liable to pay them.
