Section 59(9) in The Bihar State Housing Board Act, 1982
(9)Any arrears of rent or damages ordered to be paid under sub-section (5) may be recovered as arrears of land revenue.Explanation.-For the purposes of this Section, a person continuing in occupation of any Board premises after the authority under which or the capacity in which he was allowed to occupy the premises has been duly determined or as the case may be, has ceased shall also be deemed to be an "unauthorised occupation", and a person shall not merely by reason of the fact that he had paid any amount as rent be deemed to be in authorised occupation.
