Section 23 in The Maharashtra Khar Lands Development Act, 1979
23. Provisions of Code to apply for collection and recovery of cess.
The provisions of the Code shall, save in so far as they are inconsistent with any provisions of this Act, apply for the purposes of collection and recovery of the cess levied under this Act from the person liable therefore under the last preceding section, as though the cess were land revenue payable under the said Code.
