Section 42 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
42. Sums payable under this Act recoverable as public demand.
- Any sum payable under this Act, other than a sum payable by the State Government, shall be recoverable as a public demand under the Bihar and Orissa Public Demands Recovery Act, 1914 (B. & O. Act IV of 1914)
