Section 29 — Mode of recovery of moneys due to the Corporation.
The Faridabad Development Corporation Act, 1956
When any money is due to the Corporation from any person, then, without prejudice to any other mode of recovery, the Corporation may, after giving that person an opportunity of being heard, issue a certificate to the Collector of the amount due and the Collector shall proceed to recover that amount in the same manner as an arrear of land revenue.Open in Lexace · Ask the AI about this section
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