Section 48 in Hyderabad Metropolitan Development Authority Act, 2008
48. Recovery of arrears.
- Any sum due to Metropolitan Development Authority under the provisions of this Act or any rule or any regulation or order made there under, shall be a first charge on the plot or land on which it is due, and if it is not paid on demand on the day on which it becomes due or on the day fixed by the Metropolitan Development Authority, shall be recoverable by the Metropolitan Development Authority, as an arrear of land revenue.Chapter - IX Relations Between the Government, Metropolitan Development Authority and the Local Authorities
