Section 35 in The Mizo District (Forest) Act, 1955
35. Recovery of money due to District Council.
- All money, other than fines, payable to the District Council under this Act, or under any rule made thereunder or on account of the price of any forest produce, or of expenses incurred in the execution of this Act or rules made thereunder in respect of any forest produce, may, if not paid when due, be recovered by the same process as by which arrears of land revenue are recovered where the Assam Land and Revenue Regulation, 1866 is in force.
