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 Madhya Pradesh - Section Section 30 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 30. Amount to be recovered. - All amounts due to the State Government, the Board or the District Committee under this Act shall be recoverable as an arrear of land revenue.
