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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Assam - Subsection

Section 372(2) in Gauhati Municipal Corporation Act, 1971

(2)If such work is not carried out within the time specified in the notice, the Commissioner may, if, he thinks fit, execute it and the expenses incurred shall be paid by the owner referred to in sub-section (1) in such proportion as may be determined by the Commissioner and shall be recoverable from them as an arrear tax under this Act.