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[Cites 0, Cited by 0] [Section 160] [Entire Act]

NCT Delhi - Subsection

Section 160(3) in The New Delhi Municipal Council Act, 1994

(3)If an owner upon whom a notice has been served under sub-section (2) fails to comply therewith the Chairperson may himself execute the work which the owner was required to execute and recover the expenses reasonably incurred by him in executing the work as an arrear of tax under this Act.