(2)Any such rate of the instalment thereof [or interest] [These words were inserted by Gujarat 6 of 1984, section 7(2).] which is not paid on the date when it becomes due shall be deemed an arrear of land revenue due on account of the land for the use of which canal water was supplied or which was benefited by percolation or leakage from any canal and shall be recoverable as such arrear by any of the methods specified in section 150 of [the Land Revenue Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Guj 1 of 1962, section 7 (w.e.f. 10-12-1962).], including the forfeiture of the said land.[The amount of the betterment charges or any of its instalments together with interest thereon, if not paid on the date specified in section 56a [* * *] [This paragraph was added by Bombay 59 of 1950, section 5.] shall be deemed to be arrear of land revenue due on account of the land in respect of which it is payable and shall also be recoverable as such arrear by any of the methods specified in section 150 of [the Land Revenue Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Gujarat 1 of 1962, section 7 (w.e.f. 10-12-1962).], including the forfeiture of the said land.]
