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[Cites 0, Cited by 0] [Section 575] [Entire Act]

State of West Bengal - Subsection

Section 575(3) in The Calcutta Municipal Corporation Act, 1980

(3)The cost of every such inquiry or proceeding shall be payable by such person and in such proportions as the Court may direct, and the amount of such cost shall be recoverable as if the same were due under a decree of the Court.