Section 63 in Tamil Nadu Town and Country Planning Act, 1971
63. Recovery of development charges.
(1)development charges payable in respect of any land or building shall be a first charge on such land or building, subject to the prior payment of land revenue, if any, due to the Government thereon.(2)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 by the local authority concerned from such person or his successor in interest in such land or building, as arrears of land revenue.
