Section 53(3) in The Goa, Daman and Diu Irrigation Act, 1973
(3)The amount of the betterment charges or any of its instalments together with interest thereon if not paid on the dates specified in section 47 and the amount of irrigation cess, if not paid on the dates specified in section 52, shall be demand to be an arrear of land revenue due on account of the land in respect of which it is payable and also be recoverable as such arrear by any of the methods specified in section 124 of the Goa, Daman and Diu Land Revenue Code, 1968 (9 of 1969) including the forfeiture of the said land.
