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] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(1)Any sum payable to the Board or into the fund under this Act, shall, without prejudice to any other mode of recovery, be recoverable on behalf of the Board as an arrears of land revenue.