Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Puducherry - Subsection Section 56(2) in Puducherry Town and Country Planning Act, 1969 (2)The Development Charge or any amount due and recoverable under this Act shall be recoverable as arrears of land revenue.CHAPTER - XI Finance, Accounts and Audit
