Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 42 in Arunachal Pradesh Housing Board Act, 2014

42. Recovery of betterment charges.

- All sums payable in respect of any land by any person in respect of betterment charges under section 38 or by any person under an agreement under section 41 shall be recoverable on behalf of the Board as arrears of land revenue.