Section 23A(2) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(2)If the jagirdar, or as the case may be the cadet, fails to pay to the State Government any amount payable by him under sub-section (1) [or sub-section (1A)] [This portion was inserted by Bombay 58 of 1959, Section 3(2).], such amount shall be recoverable from him as an arrear of land revenue.
