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 80] [Entire Act] Union of India - Subsection Section 80(b) in The Tripura Land Revenue And Land Reforms Act, 1960 (b)all moneys falling due to the Government under any grant, lease or contract which provides that they shall be recoverable as arrears of land revenue;
