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[Cites 0, Cited by 0] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(3) in The New Delhi Municipal Council Act, 1994

(3)If any occupier fails to pay to the Council any rent due or falling due which he has been required to pay in pursuance of a notice served upon him as aforesaid, the amount of such rent may be recovered from him by the Council as an arrear of tax under this Act.Remission and refund