Section 98 — Other sums recoverable as arrears of land-revenue.

In addition to any sums recoverable as arrears of land-revenue under this Act or any other enactment for the time being in force, the following sums may be so recovered, namely : — (a) fees, fines, costs and other charges, including the village-officers’ cess, payable under this Act; (b) revenue due to the Government on account of pasture or other natural products of land, or on account of mills, fisheries or natural products of water, or on account of other rights described in section 41 or section 42 in cases in which the revenue so due has not been included in the assessment of an estate; (c) fees payable to district boards or local boards under section 33 of the Punjab Districts Boards Act, 1883 (XX of 1883), for the use of or benefits derived from such works as are referred to in section 20, clauses (i) and (j) , of that Act; (d) sums leviable by or under the authority of the Government as water-rates, or on account of the maintenance or management of canals, embankments or other irrigation-works, not being sums recoverable as arrears of land-revenue under any enactment for the time being in force ; and (e) Sums payable to the Government by a person who is surety for the payment of any of the foregoing sums or of any other sum recoverable as an arrear of land-revenue.

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