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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 217(3) in Arunachal Pradesh Municipal Act, 2007

(3)Where the owner fails to pay the sewerage charge or sewerage cess, such sewerage charge or sewerage cess, as the case may be, shall be realized from the occupier, and the occupier shall be entitled to recover the amount from the owner.