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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(h) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000 (h)under Section 31, power to recover amounts from apartment owner or other persons and right to apply to Collector for recovery of unpair amount as an arrear of land revenue;
