Section 49 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
49. Recovery of compensation.
- Any compensation awarded or fine imposed by any authority under this Act shall be paid by the person concerned within such time as may be allowed, and in default of such payment the amount shall be recoverable as an arrear of land revenue, or in such other manner as may be prescribed.
