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 3] [Entire Act] Bombay Presidency - Section Section 12 in The Bombay Agricultural Debtors Relief Rules, 1947 12. Recovery of Court-fees. - The Court-fees payable under sub-section (1) of section 44 shall be recovered as arrears of land revenue.
