- The following sums of money may be recovered under this Act in the same manner as arrear of land revenue, namely:(a)rent, fees and royalties due to the Government for the use or occupation of land or water or any product of land;(b)all sums falling due to the Government under any grant, lease or contract which provides that they shall be recoverable as an arrear of a land revenue;(c)all sums declared by this Act or any other law for the time being in force to be recoverable as an arrear of land revenue.CHAPTER - VIII Procedure of Revenue Courts : Appeals and Revisions
