13. Dues under the Act and the rules made thereunder to be recovered as arrear of land revenue.
- Every amount due, or which may become due, to the Government under the provisions of this Act or the rules made thereunder in respect of any arrears of cess, any expense incurred, any interest, fee or costs payable, any notice served, any fines imposed or any other amount shall be recoverable as an arrear of land revenue.
