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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(2) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(2)All expenses incurred by the Deputy Director Technical in relation to any steps taken by him under sub-section (1) shall be payable by the owner or the occupier on demand and shall, if not paid within ten days after such demand, be recoverable as arrears of land revenue.