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State of Tamilnadu - Section

Section 26 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

26. Manner of recovery of interest, penalty and compensation.

- Subject to the provisions of sub-section (1) of section 40 of the Act, the recovery of the amount due under the Act shall be made as an arrear of land revenue under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).