7. [ Recoveries. [Substituted by the Amendment Act 3 of 1982 and thereafter by 20 of 2006.]
- Any amount of tax, penalty or interest which remain unpaid after the date prescribed for payment or the date specified in the notice for payment or the date in the order of imposition of penalty, or after the extended date of payment and any installments not duly paid, shall be recoverable as arrears of land revenue.]
