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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Chattisgarh - Subsection

Section 298(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)where an order or requisition has been passed under sub-section (1) of Section 180, sub-section (3) of Section 187, or under Sections 200, 203, 208/ or 209 or where permission has been given under Section 207 or where an arrangement has been made under clause (a) the Council may, without prejudice to any other powers under this Act, if it thinks fit, declare any expenses incurred by the Council, in the execution of such order or in the carrying out of such requisition, permission or arrangement to be improvement expenses. Improvement expenses shall be charged upon the premises or land, and shall be levied in such installments as the Council may decide including interest at the rate of 6 ¼ per cent per annum, and shall be recoverable in the manner described in sub-sections (2) and (3).