Section 6(5) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.
(5)Any amount of the house-rent allowance found due and directed to be paid by any order made under this section, which has become final, may be recovered by any Judicial Magistrate to whom the Controlling Authority makes an application in this behalf, as if it were a fine imposed by such Magistrate and shall be paid to the applicant concerned or his heir or legal representative, as the case may be.
