Section 42 in Tripura Town and Country Planning Act, 1975
42. Development charge to be a charge on land and to be recoverable as arrears of land revenue.
(1)If any development of land is commenced or carried out or any use is instituted or changed without payment of the amount of the development charge assessed under the provision of this Chapter, the amount of the development charge shall, subject to prior payment of the land revenue, if any, be a first charge upon the interest of the person so liable in the land on which development has been commenced or carried out or the use has been instituted or changed and also in any other land in which such person has any interest.(2)The development charge shall be recoverable as arrears of land revenue.
