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 Uttar Pradesh - Section Section 37 in U.P. Area Development Act, 1976 37. Recovery of fee, cost or other sum. - Any sum due to the Authority on account of any special loan, betterment fee, charges, other fees, cost to works, penalty or damage under this Act shall be recoverable as arrears of land revenue.
