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[Cites 0, Cited by 0] [Section 406(4)] [Section 406] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 406(4)(b) in Arunachal Pradesh Municipal Act, 2007

(b)If the notice as confirmed or modified is not complied with by such person within the time fixed under sub-clause (ii) of clause (a), the Chief Municipal Executive Officer shall take such measures, or cause such work to be executed, or such thing to be done, as may, in his opinion, be necessary for causing due compliance with such notice, and the expenses, if any, incurred by the Chief Municipal Executive Officer is this behalf shall be payable to the Chief Municipal Executive Officer on demand and, if not paid within ten days of such demand, shall be recoverable as an arrear of tax under this Act.