Section 42G(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The authority, in respect of whom the order under sub-section (1) has been issued by the State Government, shall, not later than six months from the receipt of the order under sub-section (1), pay to the Area Development Authority concerned, the amount of contribution specified in the order in the manner indicated therein and if such authority fails to so pay such amount, the State Government shall, on receipt of necessary intimation from the Area Development Authority, recover the same from such authority, in the manner as the State Government may decide and pay it to such Area Development Authority.
