80. Recovery of other public demands.-

The following moneys 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 moneys falling due to the Government under any grant, lease or contract which provides that they shall be re-coverable as arrears 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.