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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Assam - Subsection

Section 249(2) in Gauhati Municipal Corporation Act, 1971

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