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 21] [Entire Act] State of Telangana - Subsection Section 21(2) in Telangana Weights and Measures (Enforcement) Act, 1958 (2)All amounts payable to Government under this Act or the rules made thereunder shall be recoverable as arrears of land revenue.
