Section 81 in The Bihar (Coal Mining) Area Development Authority Act, 1986
81. Recovery of arrears.
- Any sum due to the Authority under the provisions of this Act or any rule or any regulation made thereunder shall be a first charge on the plot on which it is due, subject to the prior payments of the land revenue, if any, due to the Government thereon and, if it is not paid on demand on the day on which it becomes due or on the day fixed by the Authority, shall be recoverable by the Authority as arrears of land revenue.
