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] Union of India - Section Section 110HA in The Insurance Act, 1938 110HA. Penalty to be recoverable as arrear of land revenue Any penalty imposed by the Authority under this Act shall be recoverable as an arrear of land revenue.
