Section 44 in Rules Under the Land and Revenue Regulation
44. Unpaid premium and suspended revenue when due.
- Notwithstanding anything hereinbefore contained -(i)If the estate falls into arrears on account of land revenue or local rate, or any part of it is relinquished, or(ii)If in the opinion of the Deputy Commissioner reasonable progress is not being made in development of the grant, the whole of the suspended premium and the suspended revenue if any, shall be payable immediately, and may be recovered as an arrear of land revenue
