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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of West Bengal - Subsection

Section 199(5) in Siliguri Municipal Corporation Act, 1990

(5)If a person fails to comply with a conclusive order of the Chief Executive Officer or the Tribunal, as the case may be, under this section, the Chief Executive Officer may himself cause the order to be carried out and recover the expenses thereof from such person as an arrear of tax under this Act.