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 Gujarat - Section Section 6 in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951 6. Fine recoverable as arrear of land revenue. - Any fine inflicted under this Act shall be recoverable as arrear of land revenue.
