Section 8(4) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(4)After the due date, if any Reclassification Premium or penalty imposed under this section remains unpaid, it shall be recovered from the owner as an arrear of land revenue under the Bengal Public Demand Recovery Act, 1913 (Bengal act 3 of 1913).
