Section 40A in The Delhi Development Authority Act, 1957
40A. [ Mode of recovery of moneys due to Authority. [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.] - Any money due to the Authority on account of fees or charges, or from the disposal of lands, buildings or other properties, movable or immovable, or by way of rents and profits may, if the recovery thereof is not expressly provided for in any other provision of this Act, be recovered by the Authority as arrears of land revenue.] [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.]
