Section 52A in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52A. [ Recovery of penalties due under a bound. [Section 52-A inserted by Act XL of 1962.]
- When in respect of any forest lease any person binds himself by any bond or instrument to perform any duty or Act, or covenants by any bond or instrument that he, or that he and his servant and agents will abstain from any Act, the whole sum mentioned in such bond or instrument as the amount to be paid in case of a breach of the conditions thereof [shall] notwithstanding anything in section 74 of the Contract Act, Svt, 1977, be recovered from him in case of such breach as if it were an arrear of land revenue.]
