Section 106A(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The civic amenity charge shall be recoverable as arrears of land revenue.Explanation. - For the purposes of this section, "civic amenity" shall have the same meaning as in the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975 (West Bengal Act. XLII of 1975).] [Section 106A inserted by Section 2 of the West Bengal Town and Country (Planning and Development) (Amendment) Act. 1993 (West Bengal Act No. 7 of 1993).]
