Section 30 in Jammu and Kashmir Agrarian Reforms Act, 1976
30. Wrong or excess payment recoverable as arrears of land revenue
If for any reason any amount not due to him has been paid under this Act or the rules made thereunder to any person, such amount or, as the case may be, the amount in excess shall be recoverable from such person as arrears of land revenue under the provisions of the Jammu and Kashmir Land Revenue Act, Samvat 1996.
