Section 80 in Manipur Land Revenue and Land Reforms Act, 1960
80. Recovery of other public demands.
- The following monies may be recovered under this Act in the same manner as an arrear of land revenue, namely:-(a)rent, fees and royalties due to the Government for use or occupation of land or water or any product of land;(b)all monies falling due to the Government under any grant, lease or contract which provides that they shall be recoverable as an arrear of 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.
