Section 77 in Tamil Nadu State Housing Board Act, 1961
77. Recovery of moneys payable in pursuance of sections 73, 75 and 76.
- All moneys payable in respect of any land by any person in respect of a betterment fee under section 73 or section 75 or by any person under an agreement executed in pursuance of sub-section (1) of section 76 shall, together with interest due up to the date of realization, be recoverable by the Board from the said person or his successor in interest in such land, as an arrear of land revenue.
