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[Cites 0, Cited by 0] [Section 86(4)] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(4)(b) in The Orissa Development Authorities Act, 1982

(b)All development charges payable in respect of any land or building by any person shall together with interest due up to the date of realisation, be recoverable from such person or his successor-in-interest in such land or building as arrears of land revenue.