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[Cites 0, Cited by 0] [Section 319] [Entire Act]

State of Chattisgarh - Subsection

Section 319(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)if the requirement is not complied with within the time fixed in the notice, have the required act done by his subordinate officers at the expenses of such person and recover the cost of required act from such person as an arrear of tax under Chapter XII of this Act.