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 178] [Entire Act] State of Maharashtra - Subsection Section 178(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (4)Any sum due from a lessee of a Zilla Parishad in respect of any toll or fees leased under this section may be recovered as an arrear of land revenue.
