If any person refuses or fails to pay 1 [the expenses of demolition payable under sub-section (5) of section 5B or] the arrears of rent payable under sub-section (1) of section 7 or the damages payable under sub-section (2) 1 [or the interest determined under sub-section (2A) ] of that section or the costs awarded to the Central Government or the 2 [statutory authority] under sub-section (5) of section 9 or any 3 [portion of such rent, damages, expenses, interest] or costs, within the time, if any, specified therefor in the order relating thereto, the estate officer may issue a certificate for the amount due to the Collector who shall proceed to recover the same as an arrear of land revenue.Open in Lexace · Ask the AI about this section
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