Section 104 in The Goa, Daman and Diu Town and Country Planning Act, 1974
104. Development Charge to be a charge on land and to be recoverable as arrears of land revenue.
(1)If any development of land is commenced or carried out or any use is instituted or changed with- out payment of the amount of the Development Charge assessed under the provisions of this Act, the amount of the Development Charge shall, subject to prior payment of the land revenue, if any, be a first charge upon the interest of the person so liable on the land on which development has been commenced or carried out or the use has been instituted or changed.(2)The Development Charge shall be recoverable as if it were an arrear of land revenue.
