Section 10 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
10. Additional assessment recovered as land revenue.
(1)The additional assessment payable under this Act shall be deemed to be public revenue due on the land in respect of which a persons liable to pay additional assessment and the land, the building thereon and its products shall be regarded as the security for the additional assessment.(2)The provision of the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Revenue Recovery Act, 1864 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1864) [x x x] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] shall apply in relation to the payment and recovery of the additional assessment payable under this Act in respect of any land as they apply in relation to the payment and recover)' of the revenue due upon such land.
