Section 94 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
94. Failure to pay rent and to keep water course in good repair.
- If the applicant in whose favour an order under sub-section (2) of Section 93 was made-(a)fails to pay the amount of compensation or the amount of the rent, it shall be recovered as an arrear of land revenue on an application being made to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] by the person entitled thereto;(b)fails to maintain the water course in a fit state of repairs, he shall be liable to pay such compensation as may be determined by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] for any damage caused on account of such failure.
