Section 54 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
54. Recovery of betterment fee, etc. as arrears of land revenue. - All money payable in respect of any land by any person under this Chapter in respect of betterment fee of any interest due thereon up to the date of realisation, shall be recoverable by the Board from the said person or his successor-in-interest as arrears of land revenue.
