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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Any amount on account of arrears of any tax, water rate, rent, fee or any other money claimable by a municipality under this Act besides being recoverable in any other manner provided by this Act, may be recovered on an application made in this behalf by the municipality to the Collector, as arrears of land revenue.