Section 34 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
34. Recovery of arrears as land revenue.
- Where any person makes any default in the payment of any sum due to the Authority under this Act, the rules or regulations made thereunder, which is not paid on demand on the date on which it becomes due or on the day fixed by the Authority, shall be recovered from him, as arrears of land revenue.Chapter-VI Implementation of Schemes
