Section 7 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
7. Recovery of rent.
- If the arrears of rent for which notice of demand has been served are not paid to the competent authority within thirty days from the date of service or such extended period as the competent authority may allow, such arrears with all costs of recovery shall be recoverable as arrears of land revenue and the person liable to pay the same shall, for the purposes of Section 4, be deemed to be in unauthorised occupation of the Government premises concerned
