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278. Enforcement of notice requiring execution of works of improvement.

If a notice under section 277 requiring the owner of the building to execute works of improvement is not complied with, then after the expiration of the time specified in the notice the Chairperson may himself do or cause to be done the works required to be done by the notice and recover the expenses incurred in connection therewith as an arrear of tax under this Act.



New Delhi Municipal Council Act, 1994 Back




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