Section 23 in The Hastinapur Town Development Board Act, 1954
23. Amount due to the Board to be first charge.
(1)Notwithstanding anything contained in any law for the time being in force where a building or site has been sold, leased or let out on hire under clause (d) of Section 13 to any displaced person or any other person, the amount due to the Board on account of the sale, lease or hire, together with any interest thereon, shall be the first charge on the building, machinery, stock and other assets of such displaced person or others as the case may be.(2)Any money due to the Board under sub-section (1) may be recovered as an arrear of land revenue on an application made to the Collector by the Board.
