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[Cites 0, Cited by 0] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(2) in The Cantonments Act, 2006

(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 Chief Executive Officer may determine and shall be recoverable from them as an arrears of tax under this Act.