Section 185 in The Tripura Land Revenue And Land Reforms Act, 1960
185. Recovery of amount due as arrear of land revenue.
Without prejudice to any, other provision of this Act, any amount due to the Government, whether by way of costs, penalty or otherwise, and any other amount which is ordered to be paid to or recovered by the Government, under this Act shall be recoverable in the same manner as an arrear of land revenue.
