Section 43 in Arunachal Pradesh Urban and Country Planning Act, 2007
43. Development charge to be a charged on land to be recoverable as arrears of land revenues.
(1)If any development of land is commenced or carried out or any use is instituted or changed without payment of the amount of the development charge assessed under the provision of this chapter, the amount of the development charge shall subject to prior payment of the land revenue, if any be a first charge upon the interest of the person so liable in the land on which development has been commenced or carried out or the use has been instituted or changed, and also in any other land in which such person has any interest.(2)The development charge shall be recoverable as arrears of land revenue.Chapter-IX Finance, Accounts, and Audit
