Section 371 in Jammu and Kashmir Municipal Corporation Act, 2000
371. Power in case of non compliance with notice, etc.
- In the event of a noncompliance with the terms of any notice, order or requisition issued to any person under this Act or any rule, regulation or bye-laws made thereunder, requiring such person to execute any work or to do any act, it shall be lawful for the authority or officer at whose instance the notice, order or requisition has been issued, whether or not in person in default is liable to punishment for such default or has been prosecuted or sentenced any punishment therefore, after giving notice in writing to such person, to take such action or such steps as may be necessary for the completion of the act or the work required to be done or executed by such person and all the expenses incurred on such account shall be payable to the Commissioner on demand and if not paid within ten days after such demand, shall be recoverable as an arrear of tax under this Act.
