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 Maharashtra - Section Section 12 in Maharashtra Fisheries Act, 1960 12. Dues under Act recoverable as arrears of land revenue. - Any amount of money due to the State Government under this Act, or the rules made thereunder, shall be recoverable as an arrear of land revenue.
