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 Jharkhand - Section Section 97 in Jharkhand Panchayat Raj Act, 2001 97. Recovery of arrears. - Any arrear amount of -(a)Imposed tax or(b)Fee and(c)Fine under this Act, and(d)Any amount dueUnder this act shall be realised by the prescribed Authority, as land revenue.
