Section 37 in Tamil Nadu Land Improvement Schemes Act, 1959
37. [ Amounts to be recovered as arrears of land revenue. [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Madras Act IV of l965).]
- All amounts payable to, or recoverable by, the Government, the [Commissioner of Land Reforms], the Soil Conservation Board or the Land Improvement Board or any officer of the Government under this Act may be recovered-(a)from the owner or any other person liable as if they were arrears of land revenue due by him;(b)out of the land in respect of which, or for the benefit of which, any work under a scheme or the maintenance or repair of any such work has been carried out, as if they were arrears of land revenue due in respect of that land.]
