Section 26A in Bombay Khadi and Village Industries Act, 1960
26A. Recovery of arrears :-
[If any amount due to the Board in accordance with the terms of a contract or otherwise or any sum payable in connection therewith, has not been paid, the amount or, as the case may be, the sum shall, without prejudice to any other remedy provided by law, be recoverable as an arrear of land revenue on a certificate in the prescribed form being issued by the Board to the Collector.Inserted by Gujarat 27 of 1964]
