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 34] [Entire Act] State of Bihar - Subsection Section 34(8) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 (8)Any amount due from the factory or factories under sub-section (1) shall be recoverable as a public demand as an arrear of land revenue.
