Section 42 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
42. Recovery of unpaid sums as arrears of land revenue.
- Where any sum (not being rent payable in respect of any Authority premises) payable to the Authority, whether under any agreement, express or implied or otherwise, howsoever, is not paid on or before the due date, the person duly authorised by the Authority shall send to the Collector a certificate under his hand indicating therein the sum which is due to the Authority or is claimed by the Authority, as the case may be, and thereupon, the Collector shall recover the sum due or claimed as an arrear of land revenue.
