Legal Document View

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
[Cites 0, Cited by 0] [Section 000(6)] [Section 000] [Entire Act]

State of Andhra Pradesh - Subsection

Section 000(6)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)on a requisition to the Collector of the district or to any person authorised by him in this behalf, made by the Registrar of Co-Operative Societies all sums recoverable under the decision shall be recovered in the same manner as arrears of land revenue ;