Section 40 in The Rajasthan Irrigation and Drainage Act, 1954
40. Certified dues recoverable as land revenue.
- Subject to the provisions of section 41, any sum lawfully due under this part, and certified by the Divisional Irrigation Officer to be so due, which remains unpaid after the day on which it becomes due, shall be recoverable by the Collector from the person liable for the same, as if it were an arrear of land revenue.
