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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 277(5) in Jammu and Kashmir Municipal Corporation Act, 2000

(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 form the owner of the building or any other person having an interest therein as an arrear of tax under this Act.