Section 103 in The Himachal Pradesh Land Revenue Act, 1953
103. Other sums recoverable as arrears of land revenue.
- In addition to any sums recoverable as arrears of land revenue under this Act or any other enactment for the time being in force, the following sums may be so recovered, namely:-(a)fees, fines, Costs and other charges, including the village-officers cess payable under this Act;(b)revenue due to the Government on account of pasture or other natural products of lands, or on account of mills, fisheries or natural products of water, or on account of other rights described in section 42 or section 43 in cases in which the revenue so due has not been included in the assessment of an estate;(c)fees payable to local bodies including the Panchayats formed under [the Himachal Pradesh Panchayati Raj Act, 1968] [Substituted for the words 'Himachal Pradesh Panchayat Raj Act' by section 25 (1) of the H.P. Act 21 of 1976.] (19 of 1970) for the use of for benefits derived from the following works:-(i)the constructions and repair of embankments and the supply, storage and control of water for agricultural purposes;(ii)the preservation and reclamation of soil, and the drainage and reclamation of swamps;(d)sums leviable by or under the authority of the State Government as water-rates, or on account of the maintenance or management of embankments and other irrigation works, not being sums recoverable as arrears of land revenue under any enactment for the time being in force;(e)sums payable to the State Government on account of rent and other dues in respect of land; and(f)sums payable to the State Government by a person who is surety for the payment of any of the foregoing sums or of any other sum recoverable as an arrear of land revenue.
