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[Cites 0, Cited by 0] [Section 387] [Entire Act]

State of Jharkhand - Subsection

Section 387(5) in Jharkhand Municipal Act, 2011

(5)Any expenses incurred by the Municipal Commissioner or the Executive Officer for carrying out the purposes of sub-section (4) which cannot be met out of the proceeds of the sale of materials of the building, shall be recovered from the owner of the building or any other person having an interest therein as an arrear of tax under this Act.