(4)(a)Any other sum due to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or to a Canal-officer under the provisions of this Act whether on behalf of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any other person under Part III of this Act which is not paid when demanded shall, and(b)any rent or instalment thereof payable to the owner of a [field-channel] [These words were substituted for the words 'water-Course' by Gujarat 6 of 1984, section 3.], which is not paid when it becomes due may, on behalf of the owner, be recoverable as arrears of land revenue in accordance with the provisions of [the Land Revenue Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Gujarat 1 of 1962, section 7 (w.e.f. 10-12-1962).].
