Section 28(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(1)Any sum due and payable by a land holder to the Nigam under this Act or under any rules or regulations framed hereunder shall be deemed to be an arrear of land revenue due on account of the land for the benefit of which the works have been executed and shall be recoverable in the same manner as arrear of land revenue.
