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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Haryana - Subsection

Section 206(3) in Haryana Municipal Corporation Act, 1994

(3)The expenses incurred by the Commissioner in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the railway administration or the person offending and shall be recoverable as an arrear of tax under this Act.