Section 17(4) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(4)If an instalment is recoverable as an arrear of land revenue, the Collector, or other Revenue Officer shall, as far as may follow the procedure laid down for the time being in force, for the recovery of Government dues as arrears of land revenue.
