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[Cites 0, Cited by 0] [Section 362] [Entire Act]

NCT Delhi - Subsection

Section 362(2) in The New Delhi Municipal Council Act, 1994

(2)If the amount of any expenses or compensation ascertained in accordance with sub-section (1) is not paid by the person liable therefor on demand, it shall be recoverable as if the same were due under a decree passed by the court of the district judge in an original suit tried by it.