Section 69(5)(iii) in Guwahati Metropolitan Development Authority Act, 1985

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State of Assam - Subsection

Section 69(5)(iii) in Guwahati Metropolitan Development Authority Act, 1985

(iii)In case of any default in payment of an amount payable under this Act, the outstanding amount in default together with any sum, if any directed to be paid by way of penalty under clause (ii) of sub section (5), may be recovered from the transferee or occupier, as the case may be, in the same manner as arrear of land revenue.

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State of Assam - Subsection

Section 69(5)(iii) in Guwahati Metropolitan Development Authority Act, 1985