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Nagpur Province - Section

Section 372 in The City of Nagpur Corporation Act, 1948

372. Recovery of sums ascertained under section 366 to be due.

- If the amount of any expenses, or compensation determined in accordance with section 366, is not paid on demand by the person liable to pay the same, it shall be recoverable as if the same were due under a decree of the Court of a District Judge.