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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Haryana - Subsection

Section 87(5) in Haryana Municipal Corporation Act, 1994

(5)If the Corporation fails to carry out any order passed under sub-section (4), the Government may, by a suitable order notified in the Official Gazette, impose the tax and the order so passed shall operate as if the tax had been duly imposed by the Corporation under sub-section (1) or sub-section (2), as the case may be.