(a)all sums of money declared by this Act or by any law for the time being in force, other than the Rajasthan Public Demands Recovery Act, 1952 (Rajasthan Act 5 of 1952) : -(i)to be recoverable or realizable as an arrear of revenue or land revenue or rent; or(ii)to be a demand or a public demand or to be recoverable or realizable as a demand or a public demand or as an arrear of a demand or a public demand;
