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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Punjab - Subsection

Section 288(3) in The Punjab Municipal Act, 1999

(3)If the person to whom an order is made this section, fails to comply therewith, the Chief Officer may do whatever may be necessary for giving effect to the order, and any expenses reasonably incurred by him in so doing, may be recovered by him from the person in default as an arrears of tax under this Act.