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[Cites 0, Cited by 0] [Section 309] [Entire Act]

State of Punjab - Subsection

Section 309(2) in The Punjab Municipal Act, 1999

(2)The expenses incurred in carrying out any work under sub-section (1), in respect of any group or block of premises, shall be paid by the owners of such premises in such proportions, as the Chief Officer may determine and shall be recoverable from them as an arrear of tax under this Act.