Section 74 in The United Provinces Private Forests Act, 1948
74. Recovery of penalties due under bond.
- When any person in accordance with any provisions of this Act, or in compliance with any rule binds himself by any bond or instrument to perform any duty or act, or covenants by any bond or instrument that he, or that he and his servants and agents will abstain from any act, the whole sum mentioned in such bond or instrument as the amount to be paid in case of a breach of the conditions thereof may, notwithstanding anything in Section 74 of the Indian Contract Act, 1872, be recovered from him in case of such breach as if it were an arrear of land revenue.
