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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(4) in The Assam Fire Service Act, 1985

(4)The fee referred to in sub-sections (1), (2) and (3) shall be payable within one month of the service of a notice of demand by the Director on the owner or occupier and if not paid within that period, it shall be recoverable as an arrear of land revenue.Acquisition of Fire Fighting Property