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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of West Bengal - Subsection

Section 268(3) in The Calcutta Municipal Corporation Act, 1980

(3)If the person to whom an order is made under this section fails to comply therewith, the Municipal Commissioner may do whatever may be necessary for giving effect to the order, and any expenses reasonably incurred by him in so doing may be recovered by him from the person in default as an arrear of tax under this Act.