Section 56 in Maharashtra Housing and Area Development Act, 1976
56. Recovery of betterment charges.
- All sums payable in respect of any land by any person in respect of betterment charges under section 53 or by any person under an agreement under section 55 shall be recoverable on behalf of the Authority as an arrear of land revenue on a certificate of an officer appointed by the State Government in this behalf.Certain Provisions for Purposes of this Act
