Central Government Act
Section 31 in The Workmen' S Compensation Act, 1923
31. Recovery.- The Commissioner may recover as an arrear of land- revenue any amount payable by any person under this Act, whether under an agreement for the payment of compensation or otherwise, and the Commissioner shall be deemed to be a public officer within the meaning of section 5 of the Revenue Recovery Act, 1890 (1 of 1890 ). 2[ CHAP RULES CHAPTER IV RULES