Section 3(iv) in New Bombay Disposal Land Regulations, 1975
(iv)Recovery of premium or rent as land revenue. - Whenever any part or premium or rent or service charges or any other sum due to the Corporation under the lease shall be in arrears, it may be recovered as arrears of the revenue under the provisions of para. 6 of the Schedule of the Maharashtra Regional and Town Planing Act, 1966 or any modification thereof.
