Section 56 in Puducherry Town and Country Planning Act, 1969
56. Development Charge to be a charge on land and to be recovered as an arrear of land revenue.
(1)If any development of land is commenced or carried out or any use is instituted changed without payment of the amount of the Development Charge assessed under the provisions of this Chapter, the amount of Development Charge shall, subject to prior payment of land revenue, if any, be a first charge upon the interest of the person so liable in the land on which development has been commenced or carried out or use has been instituted or changed and also in any other land in which such person has any interest.(2)The Development Charge or any amount due and recoverable under this Act shall be recoverable as arrears of land revenue.CHAPTER - XI Finance, Accounts and Audit
