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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Jharkhand - Subsection

Section 235(3) in Jharkhand Municipal Act, 2011

(3)The expenses incurred by the Municipal Commissioner or the Executive Officer for carrying out the purposes of sub-section (2), shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the railway administration or the person responsible and shall be recoverable as an arrear of tax under this Act.