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 1] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(2) in Public Moneys (Recovery of Dues) Act, 1965 (2)The Collector on receiving the certificate shall proceed to recover the amount stated therein as an arrear of land revenue.
