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 Madhya Pradesh - Section

Section 6 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

6. Recovery of arrears from the lessee.

- All arrears due from the lessee of the tolls of a Janpad Panchayat ferry on account of his lease may be recovered from him or his surety as if they were arrears of land revenue.