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[Cites 0, Cited by 0] [Section 222] [Entire Act]

Union of India - Subsection

Section 222(3) in The Cantonments Act, 2006

(3)The expenses incurred by the Chief Executive Officer in doing so shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the railway administration or the person offending and shall be recoverable as arrears of tax under this Act.