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[Cites 0, Cited by 0] [Section 86] [Entire Act]

NCT Delhi - Subsection

Section 86(2) in The Delhi Water Board Act, 1998

(2)In the event of a dispute regarding the amount of the compensation payable under sub-section (1) such amount shall, on application made to it, be determined by the court before which the said person was convicted of the said offence and on non-payment of the amount compensations determined, the same shall be recovered under a warrant from the said court as if it were a fine imposed by it on the person liable therefor.