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 29 in Mineral Area Development Authority Market Fee Rules, 2010 29. Recovery. - Arrear of fee alongwith costs and interest shall be recoverable as arrears of Market fee revenue under the Public Demand Recovery Act, 1914 (Act 10, 1914).
