Section 67 in Telangana Infrastructure Development Enabling Act, 2001
67. Recovery of costs, charges, dues, fees and fines.
- The Infrastructure Authority or the Government Agency or the Local Authority or the Conciliation Board shall be entitled to recover all sums due to it under the Act, whether by way of costs, charges, dues, fees or fines, in accordance with the provisions of the [Telangana Revenue Recovery Act, 1864 (Act II of 1864)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] as if any such sum may be recovered in the same manner as arrear of land revenue under the provisions of the said Act and remit the same to the Infrastructure Projects Fund as it may direct.
