Section 33 in The Orissa Panchayat Samiti Act, 1959
33. Recovery of sums due at commencement of Act.
(1)All sums due to the District Board on account of rates, taxes fees and other levies imposed by it including the arrears thereof and all other sums otherwise due to the Board on the date of repeal of the enactments specified in the Schedule may be recovered by the Government as though such sums were dues of Government.(2)The dues specified above shall, without prejudice to any other mode of recovery, be recoverable as arrears of land revenue.Chapter-VI Control
