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[Cites 0, Cited by 0] [Section 300] [Entire Act]

Nagpur Province - Subsection

Section 300(b) in The City of Nagpur Corporation Act, 1948

(b)if the requirement is not complied with within the time fixed in the notice, have the required act done by his subordinate officers at the expense of such person and recover the cost of the required act from such person as an arrear of tax under Chapter XII of this Act.