Section 36 in Kerala Real Estate (Regulation and Development) Act, 2015
36. Recovery of interest or penalty or compensation.
- If a promoter or an allottee or a real estate agent, as the case may be, fails to pay any interest or penalty or compensation imposed on him under this Act, it shall be recoverable from such promoter or allottee or real estate agent, as if it is an an-ear of revenue due on land.
