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[Cites 0, Cited by 3] [Section 67] [Entire Act]

NCT Delhi - Subsection

Section 67(3) in The New Delhi Municipal Council Act, 1994

(3)Any person entitled to receive any sum under this section shall have, for the recovery thereof, the same rights and remedies as if such sum were rent payable to him by the person from whom he is entitled to receive the same.