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 Odisha - Section Section 65 in The Orissa Prohibition Act, 1956 65. Recovery of money due to Government. - All money due to Government, by any person on account of any licence or permit granted under this Act or rules made thereunder, may be recovered as arrears of land revenue.Chapter-V Legal proceedings
