Section 13 in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
13. Recovery of rent etc. as arrears of public revenue due on land.
- If any person refuses or fails to pay the arrears of rent payable under sub-section (1) of section 8 or the damages payable under sub-section (2) of that section or costs awarded to the Government or to local authority, as the case may be, under sub-section (5) of section 10, or any portion of such rent damages or costs, within the time, if any, specified therefor in the order relating thereto, the estate officer may issue a certificate for the amount due to the Collector of the District in which the public building is situate, who shall thereupon proceed to recover the same as arrears of public revenue due on land.
