Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 54 in The M.P. Griha Nirman Mandal Adhiniyam, 1972

54. Recovery of betterment charges.

- All sums payable in respect of any land by any person in respect of betterment charges under Section 51 or by any person under an agreement under Section 53 shall be recoverable on behalf of the Board as an arrear of land revenue.