Section 257 in The Himachal Pradesh Municipal Corporation Act, 1994
257. Recovery of amounts disallowed.
(1)Every sum certified by the municipality to be due from any person under sub-section (1) of section 256 shall be paid by such person to the municipality within thirty days from the date of the receipt by him of a copy of the decision.(2)Such sum, if not duly paid alongwith interest at fifteen per cent per annum or the amount due from the date from which it became due shall be recoverable as an arrear of land revenue alongwith the necessary expenses of such recovery and shall be credited to the municipality fund.
