Section 51 in The Gujarat Agricultural Produce Markets Act, 1963
51. Recovery of dues as arrears of land revenue.
(1)Any sum due from a market committee to the State Government shall be recoverable as an arrear of land revenue.(2)Any sum due to a market committee on account of any fees, charge, cost or expenses under this Act or under the rules or bye-laws remaining un-recovered after following the procedure prescribed by rules, shall be recoverable as an arrear of land revenue.
