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[Cites 0, Cited by 0] [Section 527] [Entire Act]

State of West Bengal - Subsection

Section 527(5) in The Calcutta Municipal Corporation Act, 1980

(5)Any expenses incurred by the Municipal Commissioner under subsection (4), which cannot be met out of the proceeds of the sale of materials of the building, shall be recovered from the owner of the building or any other person having an interest therein as an arrear of tax under this Act.