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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(2)If the duty is not performed within the period so fixed, the Director may appoint some person to perform it, and may direct that the expenses of performing it, with a reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the Authority.