Section 399 in Gauhati Municipal Corporation Act, 1971
399. Mode of recovery of certain dues.
- In any case not expressly provided for in this Act or any rule or bye-law made thereunder any sum due to the Corporation on account of any charge, costs, expenses, fees, rates of rent or on any other account under this Act or any such rule or bye-law may be recoverable from any person from whom such sum is due as an arrear of tax under his Act.Obstruction of owner by Occupier
