Section 367 — Enforcement of notice requiring execution of works of improvement.
The Delhi Municipal Corporation Act, 1957
If a notice under section 366 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 Commissioner may himself do 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.Open in Lexace · Ask the AI about this section
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