Section 6 in The Allahabad Development Authority (The Time and Manner of Payment of Betterment Charge) Bye-Laws, 1984
6. Remittance of amount.
- The amount realised, as referred to in Bye-laws No. 5 by the Collector shall be sent to the Development Authority as soon as possible within one month from the date of recovery in the manner as may be requested by the Development Authority.
