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 112F] [Entire Act] State of Goa - Subsection Section 112F(4) in The Goa Panchayat Raj Act, 1994 (4)The compensation, fees and expenses mentioned in this section may be recovered as arrears of land revenue.
