Section 14 in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
14. Recovery of rent, etc. as an arrear of land revenue.
- If any person refuses or fails to pay the arrears of rent payable under sub-section (1) of Section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the State Government or the corporate authority under sub-section (5) of Section 9 or any portion of such rent, damages or costs within the time, if any specified therefor in the order relating thereto, the competent 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.
