Section 36 in The Jammu and Kashmir Development Act, 1970
36. Mode of recovery of moneys due to Authority.
- Any money due to the authority on account of fees or chargers, or from the disposal of lands, buildings or other properties, movable or immovable, or by way of rents and profits, may, if the recovery thereof is not expressly provided for in an other provision of this Act, be recovered by the Authority as arrears of land revenue.
