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 3] [Entire Act] State of Gujarat - Section Section 19 in The Gujarat Entertainments Tax Act, 1977 19. Tax or penalty to be recoverable as arrears of land revenue. - Any sum due on account of tax, penalty or interest under this Act shall be recoverable as arrears of land revenue.
