Section 52 in Pondicherry Revenue Recovery Act, 1970
52. Similar process in case of other species of revenue, advances, fee, ceases, etc.
- All arrears of revenue other than land revenue due to the Government, all advances made by the Government for cultivation or other purposes connected with the revenue, all fees or other dues payable by any person to or on behalf of the villages servants employed in revenue or police duties, all ceases lawfully imposed upon land and all sums due to the Government, including compensation for any loss or damage sustained by them as a result of a breach of contract, may be recovered in the same manner as arrears of land revenue under the provisions of this Act, unless the recovery thereof has been or may hereafter be otherwise specially provided for.
