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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 198(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)The expenses incurred by the Commissioner in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure as the case may be, or the person offending and shall be recoverable as an arrear of tax under this Act.