98. Other sums recoverable as arrears of land-revenue.
- In addition to any sums recoverable as arrears of land-revenue under this Act or any other enactment for the time being in force, the following sums may be so recovered, namely :-(a)fees, fines, costs and other charges, including the village- officers' cess payable under this Act;(b)revenue due to the Government on account of pasture or other natural products of land, or on account of mills, fisheries or natural products of water, or on account of other rights described in section 41 or section 42 in cases in which the revenue so due has not been included in the assessment of an estate;(bb)[ dividend payable to the Government on the cumulative redeemable preference shares subscribed by or on behalf of the Government;] [Inserted vide Haryana Act No. 21 of 1977.](c)fees payable to district boards or local boards under section 33 of the Punjab District Boards Act, 1883, for the use of or benefits derived from such works as are referred to in section 20, clauses (i) and (j), of that Act;(d)sums leviable by or under the authority of the Government as water-rates, or on account of the maintenance or management of canals, embankments or other irrigation works, not being sums recoverable as arrears of land-revenue under any enactment for the time being in force; and(dd)[ a loan advanced by the State Government towards the cost of a house or site under a Government sponsored Housing Scheme together with interest chargeable thereon and costs, if any, incurred in making or recovering the same.] [Inserted by Punjab Act 5 of 1956.](i)to give relief to persons who were uproated from their homes, profession or trade as a result of the aggression committed by Pakistan in September, 1965; or(ii)to persons carrying on any profession or trade, in any premises, where such premises or the goods stocked therein suffered any damage due to arson or any other unlawful act during the anti-Punjabi Suba agitation which took place in the month of March, 1966 ; or(iii)to give relief to such class of persons who are uprooted after the commencement of the Punjab Land Revenue (Haryana Amendment and Validation) Act, 1967 from their homes, profession, or trade due to any war, aggression, internal disturbance or natural calamity as the State Government may, in public interest, specify in this behalf;(ddd)[ a loan advanced by the State Government to an industrial worker under a Government sponsored scheme for providing relief to industrial workers temporarily thrown out of employment due to hostilities with Pakistan together with interest, if any, chargeable thereon and costs incurred in making or recovering such loan;] [Clause (ddd) inserted by Punjab Act 5 of 1966, section 2.](dddd)[ a loan advanced by the State Government under a Government sponsored scheme] [Clause (dddd) inserted by Haryana Act No. 9 of 1967 w.e.f. 25.6.1966.] -together with interest, if any, chargeable thereon and cost incurred in advancing or recovering such loan;(e)[ a loan advanced by the State Government to a scholar under the National Loan Scholarships Scheme together with interest, if any, chargeable thereon and costs incurred in making or recovering the same; [Caluse (e), (f) and (g) substituted vide Haryana Act No. 45 of 1973.](f)a loan advanced by the Haryana Harijan Kalyan Nigam to the members of the Scheduled Castes together with interest, if any, chargeable thereon and costs incurred in making or recovering the same;(g)sums payable to the State Government by a person who is surety for the payment of any of the foregoing sums or of any other sum recoverable as an arrear of land revenue.](h)[ cost of training recoverable by the State Government from a trainee in an Industrial Training Institute or Centre under the Craftsman Training Scheme and the expenses incurred for its recovery;] [Substituted vide Haryana Act No. 20 of 1975.](i)[ a loan advanced to ex-servicemen individually or as members of co-operative societies from the defunct Special Fund for Reconstruction and Rehabilitation of Ex- servicemen and Haryana Amalgamated Fund for the Welfare of Ex-servicemen, under various schemes or projects;] [Substituted vide Haryana Act No. 10 of 1980.](j)[ sums payable by a person who is surety for the payment of any of the foregoing sums or of any other sum recoverable as an arrear of land revenue.] [Substituted vide Haryana Act No. 20 of 1975.](k)[ loss caused to the Government by its employee through mis-appropriation.] [Inserted vide Haryana Act No. 4 of 1985.]
