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[Cites 0, Cited by 0] [Section 368] [Entire Act]

NCT Delhi - Subsection

Section 368(5) in The Delhi Municipal Corporation Act, 1957

(5)Any expenses incurred by the Commissioner under sub-section (4) if not satisfied out of the proceeds of the sale of materials of the building shall be recovered from the owner of the building or any other person having an interest therein as an arrear of tax under this Act.