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[Cites 0, Cited by 0] [Section 167] [Entire Act]

NCT Delhi - Subsection

Section 167(3) in The New Delhi Municipal Council Act, 1994

(3)If the person to whom an order is made under this section fails to comply therewith, the Chairperson may do whatever may be necessary for giving effect to the order, and any expenses reasonably incurred by him in so doing may be recovered by him from the person in default as an arrear of tax under this Act.