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 Jharkhand - Section Section 19B in The Chota Nagpur Encumbered Estates Act, 1876 19B. [ Recovery of fines. [Substituted by Act 3 of 1909] - Any fine imposed by the Deputy Commissioner under Section 14A or Section 19A shall be recoverable as an arrear of land revenue.]
