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[Cites 0, Cited by 0] [Section 498(4)] [Section 498] [Entire Act]

State of Jharkhand - Subsection

Section 498(4)(b) in Jharkhand Municipal Act, 2011

(b)If the notice as confirmed or modified is not complied with by such person within the time fixed under sub-clause (ii) of clause (a), the Municipal Commissioner or the Executive Officer shall take such measures, or cause such work to be executed, or such thing to be done, as may, in his opinion, be necessary for causing due compliance with such notice, and the expenses, if any, incurred by the Municipal Commissioner or the Executive Officer in this behalf shall be payable by such person to the Municipal Commissioner or the Executive Officer on demand and, if not paid within ten days of such demand, shall be recoverable as an arrear of tax under this Act.