Section 66B in The Bombay Tenancy and Agricultural Lands Act, 1948
66B. Failure to payment and to keep water course in good repair.
- If the applicant in whose favour an order under sub-section (2) of section 66A was made-(a)fails to pay the amount of compensation or the amount of the rent, it shall be recovered as an arrear of land revenue on an application being made, to the Mamlatdar by the person entitled thereto;(b)fails to maintain the water course in a fit state of repair, he shall be liable to pay such compensation as may be determined by the Mamlatdar for any damage caused on account of such failure.
