Section 30 in The Mumbai Metropolitan Region Development Authority Act, 1974
30. Betterment charge a first charge on land.
(1)Any person liable to the payment of betterment charge may, at his option instead of making a payment thereof to the Metropolitan Authority, execute an agreement with the Authority to have the said payment outstanding as a charge on his interest in that land, subject to the payment in perpetuity of interest at the prescribed rate, the first annual payment of such interest being made at such time and in such manner as may be fixed by the rules:Provided that, within a period of ten years from the date on which the first payment of interest is made by any person, he may, at any time, pay the betterment charge in full in a lump sum and thereupon the agreement executed by him shall stand terminated and the charge created by him on his interest in the land shall also stand released.(2)Every payment due from any person in respect of a betterment charge and every charge referred to in sub-section (1), shall notwithstanding anything contained in any other law for the time being in force but subject to the payment of any dues of the Government or of any local authority, be the first charge upon the interest of such person in such land.
