Section 29(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)Any sum due and payable by a land holder to the corporation under this Act or under any rules or regulations framed hereunder shall be deemed to be an arrear of land revenue due on account of the land for the benefit of which the works have been executed and shall be recoverable as such arrear by any of the methods provided in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).
