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[Cites 0, Cited by 1] [Section 315] [Entire Act]

NCT Delhi - Subsection

Section 315(2) in The Delhi Municipal Corporation Act, 1957

(2)If such work is not carried out within the time specified in the notice, the Commissioner may, if he thinks fit, execute it and the expenses incurred shall be paid by the owners referred to in sub-section (1) in such proportion as may be determined by the Commissioner and shall be recoverable from them as an arrear of tax under this Act.