Section 35 in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
35. Recovery of loans etc., as arrears of land revenue.
- Where the arrears of any loan or advance granted by the University to any college or institution or person is not paid before the date specified therefor, the Council may, without prejudice to any other mode of recovery, issue a certificate for the recovery of the amount stated therein to be arrears to the Collector of the District concerned and the Collector shall proceed to recover the amount stated to be due in the said certificate, in the same manner as arrears of land revenue.
