Section 106 in West Bengal Town and Country (Planning and Development) Act, 1979
106. Development charge to be charged 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 changed without payment of the amount of the development charge, such development charge shall, subject to prior payment of the land revenue, if any, be a first charge upon the land involved 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.
