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[Cites 0, Cited by 0] [Section 124E(5)] [Section 124E] [Entire Act]

State of Maharashtra - Subsection

Section 124E(5)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)The development charge payable in respect of any land or building by any person shall, together with interest due upto the date of realisation, be recoverable from such person or this successor-in-interest in such land or building, as arrear of land revenue.