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 Telangana - Section Section 8 in Telangana Ferries Act, 1314 F 8. Amount may be recovered from lessee and his surety under Government Demands Act. - The amount recoverable from a lessee or his surety may be recovered under the [Government Demands Act No.IV of 1308 F] [Repealed by A.P. Act VI of 1959.].
