Section 15 in Maharashtra Land Improvement Schemes Act, 1942
15. [ Payment and recovery of amount. - Any amount or instalment thereof [payable to the State Government under] [This section was substituted for the original by Bombay 73 of 1948, section 10.] section 11, 12 [or 14] [The words and figures 'or 14' were substituted for the figures, word and letter '14 of 25A' by Bombay 13 of 1953, section 2.] which is not paid on the date when it becomes due under this Act shall be deemed to be an arrear of land revenue due on account of the land for the benefit of which the scheme has been sanctioned under this Act or the work is or repairs are carried out and shall be recoverable as such arrear by any of the methods [provided in the [Code] [Theses words were substituted for the words and figures 'specified in section 150 of the Bombay Lands Revenue Code, 1879' by Bombay 30 of 1958, section 11.].]
