Section 180 in Maharashtra Housing and Area Development Act, 1976
180. Recovery of sums due to existing Board or Authority as arrears of land revenue.
- Notwithstanding anything contained in this Act, all sums payable to any existing Board immediately before the appointed date or to the Authority by any person or recoverable by it by or under the provisions of this Act and all charges and expenses incurred in connection therewith shall, without prejudice to any other mode of recovery, or otherwise provided by or under this Act, be recoverable as arrears of land revenue on the application of the Authority.
