Section 57 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
57. Recovery of sums due to Authority.
- Any sum due to the Authority on account of any charge, costs, expenses, fees, rent, compensation or on any other account under the provisions of this Act or any other rule or regulation made thereunder or any agreement made with the Authority shall be Recoverable from the person from whom such sum is due, in the same manner as an arrear of land revenue.
