(1)Subject to any rules made by the State Government in this behalf and without prejudice to the provisions of section 51, where any person is in arrears of rent payable in respect of any Board premises, [or arrears of instalments payable in respect of any loan advanced by the Board for construction, re-construction or repair of house] [Substituted by Haryana Act No. 10 of 1989.] the competent authority may by notice served by post or by affixing a copy of it on the outer door or some other conspicuous part of such premises, or in such other manner as may be prescribed, order that person to pay the same within such time not being less than thirty days as may be specified in the notice. If such person refuses or fails to pay the arrears of rent [or the arrears of instalment of loan] [Inserted by Haryana Act No. 10 of 1989] within the time specified in the notice, such arrears may be recovered as arrears of land revenue.
