 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
80. Recovery of other public demands.- The following monies may be recovered under this Act in the same manner as an arrear of land revenue, namely:- (a) rent, fees and royalties due to the Government for use or occupation of land or water or any product of land; (b) all monies falling due to the Government under any grant, lease or contract which provides that they shall be recoverable as an arrear of land revenue; (c) all sums declared by this Act or any other law for the time being in force to be recoverable as an arrear of land revenue.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back