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] [Section 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (1)Any amount due to the Committee, if not paid within the prescribed period, may be recovered as arrears of land revenue.
