77. Recovery of sums due under sections 18, [20, 41] [These figures and letters were substituted for the figures, letters and word '41, 48, 79A or 79A' by Bombay 21 of 1954, Section 3, Second Schedule.], 48, 79A, 79C, 79CC] or Rules.
- All sums payable under sections 18, [20] [These figures were inserted by Bombay 28 of 1953, Section 16(a).], 41, [48] [These figures, letters and word were substituted for the word and figures 'or 48' by Bombay 14 of 1951, Section 20.], 79A, [79C, 79CC] [These figures, letters and words 79C or 79CC' were substituted for the words, figures and letter 'or 79C' by Bombay 28 of 1953, Section 16(b).] or under any rule, if not paid, shall notwithstanding anything contained in any law be recoverable as an arrear of land revenue.
