155. Moneys recoverable as an arrear of land revenue.
- The following moneys may be recovered, as far as may be, under the provisions of this Chapter in the same manner as an arrear of land revenue :-(a)except such charges as are included in the land revenue under sub-section (2) of Section 58, all rents, royalties, water rates, cesses, fees, charges, premia, penalties, fines and cost payable or leviable under this Code or any other enactment for the time being in force;(b)all moneys falling due to the State Government under any grant, lease or contract which provides that they shall be recoverable in the same manner as an arrear of land revenue;(bb)[ all moneys guaranteed by the State Government to the extent of amount guaranteed under a contract of guarantee which provides that they shall be recoverable in the same manner as an arrear of land revenue;] [Inserted by M.P. Act No. 9 of 1970 (w.e.f. 3-12-1969).](c)all sums declared by this Code, or any other enactment for the time being in force to be recoverable in the same manner as an arrear of land revenue; and(d)any sum ordered by a liquidator appointed under any law relating to Co-operative Societies in force for the time being in any region of the State to be recovered as a contribution to the assets of a society or as the cost of liquidation :Provided that no action shall be taken on application for recovery of a sum specified in clause (d), unless such application is accompanied by a certificate signed by the Registrar appointed under such law that the sum should be recovered as an arrear of land revenue;(e)[ all moneys becoming payable to the Madhya Pradesh State Agro Industries Development Corporation Limited- [Substituted by M.P. Act No. 30 of 1973 (w.e.f. 1-6-1973).](i)on account of penalty, cost of agricultural implements or other materials sold by the Corporation to agriculturists for the purpose of agriculture or improvement of land or otherwise, under any agreement of sale of such implements or materials by the said Corporation;(ii)in repayment of any loan advanced by the said Corporation or of any amount due to the said Corporation under any lease, contract, or agreement with or any other dealing of the said Corporation :Provided that no action shall be taken on application for recovery of a sum specified in this clause, unless such application is accompanied by a certificate signed by the Managing Director of the said Corporation that the sum should be recovered as an arrear of land revenue;](f)[ all moneys becoming payable to the Madhya Pradesh Laghu Udyog Nigam Limited and the Madhya Pradesh Audyogik Vikas Nigam Limited - [Inserted by M.P. Act No. 16 of 1979 (w.e.f. 21-5-1979).](i)on account of service charge, penalty, interest, cost of machinery or other materials sold by the said Nigams to entrepreneurs for the purpose of establishing, expanding or running an industry or for any other purpose ancillary to an industry under any agreement of sale on hire purchase or otherwise of such machinery or materials by the said Nigams;(ii)on account of rent or cost of building hired out or sold, as the case may be, by the said Nigams under any lease, contract or agreement;(iii)in repayment of any loan advanced by the said Nigams, or of any amount due to the said Nigams under any lease, contract or agreement with or any other dealing of the said Nigams :Provided that no action shall be taken on application for recovery of a sum specified in this clause unless such application is accompanied by a certificate signed by the Managing Director of the said Nigam that the said sum should be recovered as an arrear of land revenue;(g)all moneys becoming payable to the Madhya Pradesh Lift Irrigation Corporation Limited on account of-(i)construction charges of the tube-wells;(ii)water rates for the water supplied for the purpose of irrigation from any Lift Irrigation Schemes;(iii)any sum due to the said Corporation under any lease, agreement or contract executed with the said Corporation : Provided that no action shall be taken on application for recovery of a sum specified in this clause unless such application is accompanied by a certificate signed by the Managing Director of the said corporation that the said sum should be recovered as an arrear of land revenue.](h)all moneys becoming payable to such entity owned and controlled by the State Government as may be notified by the State Government in this behalf: [Inserted by M.P. Act No. 23 of 2018]Provided that no action shall be taken on application for recovery of a sum specified in this clause unless such application is accompanied by a certificate signed by the chief executive, by whichever name called, of the said entity that the said sum should be recovered as an arrear of land revenue.]
