Section 40(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(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.
