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(3) in The Maharashtra Village Panchayats Act, 1959 (3)If the amount is not so paid, the Collector shall recover it as an arrear of land revenue and credit it to the village fund.
