AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Recovery of certain advances made by Local Government.-

All advances made by the Local Government for purposes other than those specified in the Land Improvement Act, 1871 (26 of 1871), section three, may be recovered from the persons to whom such advances are made as if they were arrears of land-revenue.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement