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State of Chattisgarh - Section

Section 388 in The Chhattisgarh Municipal Corporation Act, 1956

388. Recovery of sums ascertained under Section 387 to be due.

- If the amount of any expenses, compensation or damages determined in accordance with Section 387 is not paid on demand by the person liable to pay the same, it shall be recoverable as if the same were due under the decree of the District Court.