LexSection 40A — Mode of recovery of moneys due to Authority.
The Delhi Development Act, 1957
1 [40A. Mode of recovery of moneys due to Authority.-- Any money due to the Authority on account of fees or charges, 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 any other provision of this Act, be recovered by the Authority as arrears of land revenue.]Open in Lexace · Ask the AI about this section