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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1) in The Manipur Municipalities Act,1994.

(1)Where any sum is due on account of a tax, other than octroi or tolls or any similar tax payable upon immediate demand, from a person to a municipality, the municipality may, without prejudice to any other mode of recovery provided in this Act apply to the Deputy Commissioner to recover such sum together with costs of proceedings incurred in that behalf.