Section 18 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
18. Betterment contribution recoverable as public demand.
- Any sum including interest thereon or cost of any appeal or revision due to the State Government under this Act, shall be a charge on the lands assessed to the betterment contribution and shall take priority over all other claims on the lands except rent in respect thereof payable to the State Government and shall be recoverable as a public demand.
