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 Madhya Pradesh - Section Section 63A in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 63A. [ Recovery of arrears as arrears of land revenue. [Inserted by M.P. Act No. 12 of 1975 (w.e.f. 4-6-1975).] - Any sum due to the Town and Country Development Authority under this Act shall be recoverable in the same manner as arrears of land revenue.]
