Section 99 in West Bengal Town and Country (Planning and Development) Act, 1979
99. Recovery of arrears.
-Any sum due to a Development Authority under he provision of this Act or any rule or any regulation made thereunder shall be a first charge on the plot on which it is due, subject to the prior payment of the land revenue, if any, due to the State Government thereon and if it is not paid on demand on the day on which it becomes due or on the day fixed by the said Authority, it shall be recoverable by such Authority as arrears of land revenue.
