Section 28 in The United Provinces Minor Irrigation Works Act, 1920
28. Certified dues and debts recoverable as land revenue.
- Any sum lawfully, due under this Act and certified by the Officer-in-charge to be so due and any sum not otherwise recoverable under this Act but due under an agreement referred to in Section 27 which remains unpaid after the day on which it becomes due shall be recoverable by the Collector from any person liable for the same as if it were an arrear of land revenue.
