Section 29 in The Goa, Daman and Diu Preservation of Trees Act, 1984
29. Executions of order for payment of money.
- Any sum, including any amount for composition of an offence, the payment of which has been directed to be made by any person under this Act shall, without prejudice to any other mode of recovery under any law for the time being in force, be recoverable from him as an arrear of land revenue.
