Section 14 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
14. Recovery of rent etc. as arrears of land revenue.
- If any person refuses or fails to pay the arrears of rent payable under sub-section (1) of Section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the State Government or the local authority under sub-section (5) of Section 9 or any portion of such rent, damages or costs, within the time, if any, specified therefor in the order relating thereto, the Collector shall proceed to recover the amount due as arrears of land revenue.
