Section 14 in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975
14. Recovery of rent, etc., as an arrear of land revenue.
- If any person refuse or fails to pay the arrears of rent payable under sub-section (1) of section 7 or the damages payable under sub- section (2) of that section or the costs awarded to the Government or the corporate authority under sub-section (5) of section 9 or any portion of such rent, damages, or costs, within the time, if any, specified therefor in the order relating thereto, the estate officer may issue a certificate for the amount due to the Collector who shall proceed to recover the same as an arrear of land revenue.
