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[Cites 0, Cited by 1] [Section 221] [Entire Act]

State of Madhya Pradesh - Subsection

Section 221(4) in The M.P. Municipalities Act, 1961

(4)All expenses incurred by the Council under this section shall be paid by the owner or occupier of such building and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter VIII.