Section 147 in New Town, Kolkata Development Authority Act, 2007
147. Recovery of certain dues of Development Authority.
- Save as otherwise provided in this Act or the rules or the regulations made thereunder, any sum due to the. Development. Authority on account of any charge, cost, expense, fee, rate or rent or on any other account under this Act or the rules or the regulations made thereunder shall be recoverable as an arrear of land-revenue.H. Legal proceedings
