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NCT Delhi - Section

Section 28 in The Delhi Preservation Of Trees Act, 1994

28. Execution of order for payment of money.

-Any sum, including any amount of composition of an offence, the payment of which has been directed to be made by any person under this Act shall, without prejudice to any other mode of recovery under any law for the time being in force, be recoverable from him as an arrear of land revenue.