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 89] [Entire Act] State of Chattisgarh - Subsection Section 89(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993 (2)If the person concerned fails to pay the amount, such amount shall be recovered as arrears of land revenue and credited lo the funds of the Panchayat concerned.
