Section 17 in The Bombay Revenue Jurisdiction Act, 1876
17. Revival of Bombay Regulation 17 of 1827, section 13.-
Notwithstanding any repeal effected by the Land Improvement Act, 1871 (26 of 1871), arrears of land-revenue of former years shall be recoverable by the Collector in the same way as current land-revenue, except that the preference given to demands for current land-revenue, as specified in section five of Bombay Regulation 17 of 1827, shall not extend to demands on account of the arrears for former years.Operation of same Regulation in sites of villages and towns.-So much of the said Regulation as is for the time being in force in any part of the territories to which this Act extends shall be deemed to be in force and to have always been in force in the sites of all villages, towns and cities in such part.Recovery of certain advances made by Local Government.-All advances made by the Local Government for purposes other than those specified in the Land Improvement Act, 1871 (26 of 1871), section three, may be recovered from the persons to whom such advances are made as if they were arrears of land-revenue.The Schedules
