- The following moneys may be recovered under this Act in the same manner as an arrear of land revenue, namely:-(a)all rents, royalties, water rates, ceases, fees, charges, premia, penalties and fines due to the State Government, for use or occupation of land or water or any product of land;(b)all moneys due to the State Government under any grant, lease or contract, which provides that they shall be recoverable as arrears of land revenue;(c)all sums declared by this Act or any other law for the time being in force to be recoverable as an arrear of land revenue.
