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] [Entire Act] State of Haryana - Section Section 14 in The Haryana Motor Vehicles Taxation Act, 2016 14. Recovery of tax, penalty, interest or fine as an arrear of land revenue. - Any tax, penalty, interest or fine due under this Act may be recovered as arrears of land revenue.
