Section 52 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52. Recovery of money due.
- All money payable to the Government under this act or under any rule made under this act or on account of the price of any forest produce, or of expenses incurred in the execution of this Act respect of such produce, [shall] [Substituted by Act IX of 1974, section 2, 3.] if not paid when due, be recovered under the law for the time being in force as if it were an arrear of land revenue.
