Section 102 in The Himachal Pradesh Land Revenue Act, 1953
102. Recovery of certain arrears through Revenue Officer instead of by suit.
- When a village officer required by rules under section 29 to collect any land revenue [or any sum recoverable as arrears of land revenue] [Substituted by section 7 of H.P Act 11 of 1955 for the words 'any arrears of land revenue recoverable as land revenue'.] satisfies the Revenue Officer that revenue or sum has fallen due and has not been paid by him, the Revenue Officer may subject to any rules which the Financial Commissioner may make in this behalf, recover it as if it were an arrear of land revenue.
