Section 22 in The U.P. Participatory Irrigation Management Act, 2009
22. Recovery of dues as arrears of land revenue.
- Without prejudice to any other mode of recovery, which is being taken or may be taken under this Act or any other law for the time being in force, any sum lawfully due under this Act and certified by the managing committee of a water users' association which remains unpaid by the landowner/water users/ water users' associations shall be recovered by the Collector as if it were an arrears of land revenue.
