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

NCT Delhi - Subsection

Section 89(7) in The Delhi Water Board Act, 1998

(7)For every distraint and attachment made in accordance with the foregoing provisions, a fee of such amount not exceeding two and a half per cent. of the amount of the tax due as shall in each case be fixed by the Board, shall be charged, and the said fee shall be included in the costs of recovery.