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 56] [Entire Act] State of Andhra Pradesh - Subsection Section 56(2) in Andhra Pradesh Co-Operative Societies Act, 1964 (2)Any amount awarded by way of costs under sub-section (1) may be recovered as if it were an arrear of land revenue.
