Section 31 in The Land Records Maintenance Act, 1895
31. Payment of expenses by tenants and rent-free owners and occupiers.
- The amount due from tenants and rent-free owners and occupiers shall, subject to any orders passed by the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] under section 28, be paid by them to the Settlement Officer, on tender of such extract from the record of rights as they may be entitled to receive.Arrears shall be recoverable under the law for the time being in force for the recovery of public demands.
