Section 14 in The Tamil Nadu Canals and Public Ferries Act, 1890
14. What payments may be recovered as arrears of revenue.
- All canal and ferry rents and expenses incurred under section 7 may be recovered by the Collector of the district in like manner as if they were arrears of land revenue :[Provided that any ferry rent due to a Hocal board or municipal council shall be recovered as if the same were a tax due to the [local board or municipal council.] [Proviso was added by section 4 of the Canals and Public Ferries (Amendment) Act, 1939 (Tamil Nadu Act VII of 1939).]
