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[Cites 0, Cited by 0] [Section 90] [Entire Act]

NCT Delhi - Subsection

Section 90(2) in The Delhi Water Board Act, 1998

(2)If, on the service of such notice, such person does not forthwith pay the sum so due or about become due, the amount shall be leviable by distrant or attachment and sale in the manner herein before provided, and the warrant of distress or attachment and sale may be issued and executed without any delay.