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] [Section 40] [Entire Act] State of Maharashtra - Subsection Section 40(2) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974 (2)Any amount of fine imposed as per Order XVI, Rule 12, aforesaid, shall be recovered from the party as an arrear of land revenue.
