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[Cites 0, Cited by 0] [Section 76C] [Entire Act]

Nagpur Province - Subsection

Section 76C(3) in The City of Nagpur Corporation Act, 1948

(3)If any person refuses or fails to pay, within the time specified in the notice the arrears of rent under sub-section (1), or damages under sub-section (2), the Commissioner may recover the amount of rent, or as the case may be of damages in the same manner as the general or property tax due from such person.