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] State of Kerala - Section Section 13 in Land Utilisation Order, 1967 13. Sums due recoverable as arrears of land revenue. - Any amount due to the Government under this Order shall be deemed to be arrears of land revenue and shall be recoverable under the Revenue Recovery Act for the time being in force.
