All arrears of improvement levy, together with interest due thereon, and other dues payable to the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] under this Act shall be recoverable as public demands.
