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[Cites 0, Cited by 0] [Section 101(4)] [Section 101] [Entire Act]

State of Gujarat - Subsection

Section 101(4)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)All development charges payable in respect of any land or building by any person shall, together with interest due upto the date of realisation, be recoverable from such person or his successor-in-interest in such land or building as arrears of land revenue.