Section 43(5) in Rajasthan State Highways Act, 2014
(5)In case where the proceeds of the auction under subsection (4) is less than the amount recoverable under the bill referred to in that sub-section, the difference between such proceeds and the amount so recoverable or where no such auction has been made, the amount recoverable under the bill shall, in case of failure of the payment within the time specified in the bill, be recoverable as the arrears of land revenue.
