46. Power to recover rent or damages as arrears of land revenue.
(1)Subject to any rules made by the State Government in that behalf and without prejudice to the provisions contained in Section 45, where any person is in arrears of rent payable in respect of any Board premises, the competent authority may, by notice served (i) by post, or (ii) by affixing a copy of it on the outer-door or some' other conspicuous part of such premises or (iii) in such other manner as may be prescribed, order that person to pay the same within such time, not being less than thirty days from the date of service of the notice, as may be specified therein.(2)Where any person is in unauthorised occupation of any Board premises, the competent authority may, in the prescribed manner, assess such damages on account of the use and occupation of the premises as he may deem fit, and may by notice served (i) by post, or (ii) by affixing a copy of it on the outer-door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that person to pay the damages within such time, not being less than thirty days from the date of service of the notice, as may be specified therein.(3)If any person, who is served with a notice under Sub-section (1) or under Sub-section (2), refuses or tails to pay the amount in accordance with such notice, the amount shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue.
