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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Chattisgarh - Subsection

Section 227(2) in The Chhattisgarh Municipalities Act, 1961

(2)Any expense incurred by the Council in taking action under this section shall be paid by such owners or the person responsible for such working or removal, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter VIII.