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 113] [Entire Act] NCT Delhi - Subsection Section 113(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (1)Every sum due from the Board or a Market Committee to the Government shall be recoverable as an arrear of land revenue.
