Section 11 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
11. Recovery of arrears of instalments as public demand.
- If the amount mentioned in clause (b) of sub-section (1) of Section 7 is payable in instalments and the first instalment has been deposited under clause (f) of the said sub-section, the subsequent instalments shall be recoverable by the Collector as a public demand under the Bihar and Orissa Public Demands Recovery Act, 1914.
