Section 94 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
94. Recovery of amount due as an arrear of land revenue.
- Without prejudice to any other provision of this Act, any amount due to the Government, whether by way of costs, penalty or otherwise, and any other amount which is ordered to be paid to or recoverable by the Government, under this Act shall be recovered in the same manner as an arrear of land revenue.
