Section 40 in U.P. Urban Planning and Development Act, 1973
40. [ Recovery of moneys due to Authority. [Substituted by section-6 of amendment act-1985(Act No.-21 of 1985) effective from 22.10.1984]
- Any money due to an Authority on account of any fee; or charges, or from disposal of land, building or any other property, movable or immovable, by way of rent, premium, profit or hire purchase installment, may, without prejudice to the right of recovery by any other mode of recovery provided by or under this Act or any other law for the time being in force, be realised-(a)either, as arrears of land revenue upon a certificate of the amount due sent by the Authority to the collector,or(b)by attachment and sale of property in the manner provided in Sections 504, 505, 506, 507, 508, 509, 510, 512, 513 and 514 of the [Uttar Pradesh Municipal Corporation, 1959) (2 of 1959)]; and such provisions of the said [Act] [Substituted by UP Act No. 3 of 1997] shall mutatis mutandis apply to recovery of dues of an Authority as they apply to recovery of a tax due to a [Municipal Corporation] [Substituted by UP Act No. 3 of 1997], so however, that references in the aforesaid section of the said Adhiniyam to 'Mukhya Nagar Adhikari', [Corporation] [Substituted by UP Act No. 3 of 1997] and Executive Committee shall be constructed as references to 'Vice Chairman, 'Development Authority' and 'Chairman respectively:Provided that no two or more modes of recovery shall be commenced or continued simultaneously.]
