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] [Entire Act] State of Maharashtra - Section Section 12 in The Maharashtra Fisheries Act, 1960 12. Dues under Act recoverable as arrears of land revenue. Any amount of money due to the State Government under this Act, or the rules made there under, shall be recov¬erable as an arrear of land revenue.
