62. Recovery of instalments of purchase price on default.
- for the purchase price payable by the cultivating tenant, there shall be a first charge on the land to which the purchase relates, subject to the charges for any dues payable to the Government. Where the second or any subsequent install meat is not deposited on the due date, the Land Board may, on application from any person entitled to the instalment of the purchase price in default or any part thereof, pass an order directing the payment of the amount [together with interest thereon] [Inserted by Act 35 of 1969.] and the order of the Land Board may be executed through the court as if it were a decree passed by it:Provided that where the right, title and interest of the landowner or intermediary which is a religious, charitable or educational institution of a public nature have vested in the Government under Section 66, the instalment of the purchase price in default or any part thereof due to the Government [together with interest thereon] [Inserted by Act 35 of 1969.] shall be recoverable us an arrear of land revenue under the provisions of the Revenue Recovery Act for the time being in force.
