Section 89 in The Gujarat Town Planning and Urban Development Act, 1976
89. Recovery of arrears.
(1)Any sum due to the appropriate authority under this Act or any regulation made thereunder shall be a first charge on the plot on which it is due, subject to the prior payment of land revenue, if any, due to the State Government thereon.(2)Any sum due to the appropriate authority under this Act or any regulation made thereunder which is not paid on demand on the day on which it becomes due or on the day fixed by the appropriate authority shall be recoverable by the appropriate authority by distress and sale of the goods and chattel of the defaulter as if the amount thereof were a property tax due by the said defaulter.(3)In lieu of the recovery of the dues of the appropriate authority in the manner provided in sub-section (2), any sum due or the balance of any sum due, as the case may be, by such defaulter may be recovered from him by a suit in any Court of competent jurisdiction.
