Section 102 in The Orissa Development Authorities Act, 1982
102. Mode of recovery of dues of the Authority.
- Any money due to the Authority on account of fee or charges, or from the disposal of lands, buildings or other properties, movable or immovable or by way of rents and profits or in pursuance of any agreement executed by the Authority with any beneficiary may, if the recovery thereof is not expressly provided for in any other provision of this Act, shall be recoverable by the Authority as arrear of land revenue.
