Section 124E(5) in The Maharashtra Regional and Town Planning Act, 1966
(5)(a)The development charge, together with interest, if any, payable in respect of any land or building shall, subject to the provisions of sub-section (6), be the first charge on such land or building, subject to the prior payment of land revenue, if any, due to the Government thereon.(b)The development charge payable in respect of any land or building by any person shall, together with interest due upto the date of realisation, be recoverable from such person or this successor-in-interest in such land or building, as arrear of land revenue.
