Section 18 in The Rajasthan Colonisation Act, 1954
18. Sums due to [State Government] [Substituted by Rajasthan Act No. 27 of 1957.] to be recoverable as arrears of land revenue.
- All sums due to the State Government in respect of a tenancy granted under the provisions of this Act or of the rules made and conditions issued thereunder and all sums due on account of fines, confiscations, costs and penalties shall be recoverable as if they were arrears of land revenue.
