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 202] [Entire Act] State of Gujarat - Subsection Section 202(2) in The Gujarat Panchayats Act, 1993 (2)All sum payable under the terms and conditions of the lease, if not paid, shall be recoverable as arrears of land revenue.
