Section 5 in The Allahabad Development Authority (The Time and Manner of Payment of Betterment Charge) Bye-Laws, 1984
5. Recovery of arrears.
- On receipt of the certificate in accordance with Bye-laws No. 4 the Collector shall cause the same to be entered in a register maintained for the purpose and shall proceed to recover the amount specified in the certificate as arrears of land revenue.
