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State of Rajasthan - Section

Section 296 in Rajasthan Municipalities Act, 2009

296. Costs or expenses how determined and recovered.

- If a dispute arises with respect to any costs or expenses which are directed to be paid by any person under this Act the amount and, if necessary the apportionment of the same shall, save where it is otherwise expressly provided in this Act, be ascertained by the Municipality and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under this Act.