Section 53(4) in The Goa, Daman and Diu Irrigation Act, 1973
(4)Any other sum due to the Government or to the Canal-Officer under the provisions of this Act whether on behalf of Government or any other person under Part III of this Act which is not paid when demanded shall, be recoverable as an arrear of land revenue in accordance with the provisions of sections 123 and 124 of the Goa, Daman and Diu Land Revenue Code, 1968 (9 of 1969).
