Section 78 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
78. Recovery of other public demands.
- The following money may be recovered under this Act in the same manner as an arrear of land revenue, namely:(a)rent, fees and royalties due to the Government for use or occupation of land or water or any product of land;(b)all moneys falling due to the Government under any grant, lease or contract which provides that they shall be recoverable as arrears of land revenue;(c)all sums declared by this Act or any other law for the time being inforce to be recoverable as an arrear of land revenue.
