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 Maharashtra - Section Section 13 in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958 13. Licence fee and other dues to be recoverable as arrears of land revenue. All sums payable as fees or taxes under this Act shall be recoverable as arrears of land revenue.
