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[Cites 0, Cited by 0] [Section 177] [Entire Act]

NCT Delhi - Subsection

Section 177(2) in The New Delhi Municipal Council Act, 1994

(2)The expenses incurred in carrying out any work under sub-section (1) in respect of any group or block of premises shall be paid by the owners of such premises in such proportions as the Chairperson may determine and shall be recoverable from them as an arrear of tax under this Act.