Section 8B(2) in The Gujarat Land Requisition Act, 1948
(2)If any person to whom any such land or premises are allotted by the State Government fails to pay to the State Government any sum which he is liable to pay under the terms and conditions, subject to which such land or premises are allotted to him, or if any person who continues or is permitted to continue to remain in occupation or possession of such land or premises fails to pay any amount of compensation, which the State Government determines as the amount payable by him for such occupation or possession, such sum or amount due, whether before or after the coming into the force of the Bombay Land Requisition (Amendment) Act, 1950 (Bombay II of 1950), shall, without prejudice to any other mode of recovery, be recovered from him or any person, for the time being in occupation of the land as an arrear of land revenue.
