Section 54 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
54. Dues to be recovered as arrears of land revenue
All sums due or payable by any person to the Corporation or recoverable by it on account of any charge, costs, expenses, fees, rent, compensation, or on any other account under this Act or any rule or regulation made there under or any agreement made with the Corporation and all charges or expenses incurred in connection therewith shall, without prejudice to any other mode of recovery, be recoverable as arrears of land revenue.
