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 Jammu-Kashmir - Section

Section 84 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

84. Recovery of sums due to market committee.

- The sum due to a market committee or the Board on account of any charge, costs expenses, fees, rent and any other account under the provisions of this Act or any rule or bye-laws made thereunder shall be recoverable in the same manner as an arrear of land revenue.