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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 191(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The expenses incurred in carrying out any work under sub-section (1) in respect of any group or block of premises shall be paid by the owners of such premises in such proportion as the Commissioner may determine and shall be recoverable form them as an arrear of tax under this Act.