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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Haryana - Subsection

Section 199(2) in Haryana Municipal Corporation Act, 1994

(2)The expenses incurred in carrying out any work under sub-section (1) in resect of any group or block of premises shall be paid by the owners of such premises in such proportion as the Commissioner may determine and shall be recoverable from them as an arrear of tax under this Act.