Section 40(b) in U.P. Urban Planning and Development Act, 1973
(b)by attachment and sale of property in the manner provided in Sections 504, 505, 506, 507, 508, 509, 510, 512, 513 and 514 of the [Uttar Pradesh Municipal Corporation, 1959) (2 of 1959)]; and such provisions of the said [Act] [Substituted by UP Act No. 3 of 1997] shall mutatis mutandis apply to recovery of dues of an Authority as they apply to recovery of a tax due to a [Municipal Corporation] [Substituted by UP Act No. 3 of 1997], so however, that references in the aforesaid section of the said Adhiniyam to 'Mukhya Nagar Adhikari', [Corporation] [Substituted by UP Act No. 3 of 1997] and Executive Committee shall be constructed as references to 'Vice Chairman, 'Development Authority' and 'Chairman respectively:
