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] NCT Delhi - Section Section 43 in Delhi Police Act, 1978 43. Recovery of amount payable under Section 38, 39, 40 or 41. Any amount payable under Section 38, See 39, Section 40 or Section 41 shall be recovered in the same manner as if it were an arrear of land revenue.
