17. Revival of Bombay Regulation 17 of 1827, section 13.-

Notwithstanding any repeal effected by the Land Improvement Act, 1871 (26 of 1871), arrears of land-revenue of former years shall be recoverable by the Collector in the same way as current land-revenue, except that the preference given to demands for current land-revenue, as specified in section five of Bombay Regulation 17 of 1827, shall not extend to demands on account of the arrears for former years.