Section 38 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
38. Sums recoverable as arrears of land revenue.
- Any sum, whether by way of occupancy price, rent, fine, overpayment of compensation [compensation payable under section 21-A] [These words were inserted by Maharashtra 21 of 1975, Section 27.] or otherwise payable by any person to the State"Government by or under the provisions of this Act, shall if not paid by such person, be recoverable as an arrear of land revenue.
