Section 76(2) in Tamil Nadu State Housing Board Act, 1961
(2)Every payment due from any person in respect of a betterment fee and every charge referred tain sub-section (1) shall notwithstanding anything contained in any other enactment and notwithstanding the existence of any or other charge whether legal or equitable, pleated created ether before or after the commencement of this Act be the first charge upon the interest such person fin such land subject to the prior payment of land revenue, if any, due to the Government on such land.
