Section 80 — Recovery of other public demands.
The Manipur Land Revenue and Land Reforms Act, 1960
The following monies may be recovered under this Act in the same manner as an arrear of land revenue, namely:-- (a) rent, fees and royalties due to the Government for use or occupation of land or water or any product of land; (b) all monies falling due to the Government under any grant, lease or contract which provides that they shall be recoverable as an arrear of land revenue; (c) all sums declared by this Act or any other law for the time being in force to be recoverable as an arrear of land revenue.Open in Lexace · Ask the AI about this section