Section 28 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
28. Recoveries from land holders.
(1)Any sum due and payable by a land holder to the Nigam 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 in the same manner as arrear of land revenue.(2)An officer of the Nigam authorised in this behalf the Managing Director shall under his signature, send a certificate to the Collector, specifying therein the following particulars, namely:-(i)the full name and address of the land holder as available with the Nigam;(ii)the particulars of the land holding for the benefit of which the works have been executed by the Nigam; and(iii)the amount due and payable by the land holder to the Nigam and the rate at which the additional interest is to be charged on the amount due till its realisation.(3)The certificate issued under sub-section (2) shall be conclusive evidence of the amount specified therein as being due and payable by the land holder.(4)On recovery of the amounts in pursuance of a certificate under this Section, the Collector shall forthwith take all necessary steps for payment thereof to the Nigam.
