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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(4) in The Air (Prevention And Control Of Pollution) Act, 1981

(4)All expenses incurred by the Board in implementing the directions of the Court under clause (b) of sub-section (3)shall be recoverable from the person concerned as arrears of land revenue or of public demand.]