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 Andhra Pradesh - Section Section 64 in Andhra Pradesh Chit Funds Act, 1971 64. Recovery of amounts due from a foreman. - All amounts due from a foremen to the Registrar or any other officer under this Act by way of any fee shall be recoverable as arrears of land revenue .
