Section 7(3) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(3)[ if any person refuses or fails to pay-(a)the arrears of rent or any instalment thereof or the damages or any instalment thereof within the time specified in the order made under Sub-section (1) or Sub-Section (2), as the case may be; or(b)the penalty payable under Section 4-A within three months from the date on which the order imposing the penalty is communicated to him.The Estate Officer may issue a certificate for the amount due to the Collector who shall proceed to recover the same as an arrear of land revenue.] [Substituted by Act 2 of 1983.]
