Section 30 in The Land Records Maintenance Act, 1895
30. Payment of expenses by proprietors.
- The amount due from proprietors shall be paid together with such instalment of land-revenue as the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may direct, and arrears shall be recoverable under the law for the time being in force for the recovery of public demands.
