Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(12) in Jharkhand Tourism Development and Registration Act, 2015

(12)Any money due to the Authority on account of fees, rent or charges, or disposal of land, building or other properties, move-able and immoveable, or by way of rents and profits, may be recovered by the Authority as arrears of land revenue under the State Public Demands Recovery Act, 1914.