Section 12 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
12. Recovery of compensation as arrear of land revenue.
- The authority prescribed under sub-section (1) of section 11, on determination of the compensation amount [for any damage or loss to property and on the application of the officer prescribed] [Substituted by Tamil Nadu Act 46 of 1996] under sub-section (1) of section 10, may issue a certificate for the amount to the Collector and the Collector shall proceed to recover the same in the same manner as an arrear of land revenue.
