(1)Any amount on account of arrears of any tax, water rate, rent, fee or any other money claimable by a committee under this Act, besides being recoverable in any other manner provided by this Act, may be recovered, on an application made in this behalf by the Collector, as arrears of land revenue.(2)[ For the purposes of sub-section (1), the State Government may, on a request from any committee or otherwise, appoint a person to exercise the powers of the Collector under the Punjab Land Revenue Act, 1887, and where the Collector is so appointed, an application under the said sub-section shall be made to such Collector.] [Sub-section (2) inserted by Haryana Act No. 12 of 1979.]
