Section 166(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 166(1)] [Section 166] [Entire Act]

State of Uttar Pradesh - Subsection

Section 166(1)(c) in The U.P. Municipalities Act, 1916

(c)any other sum declared by this Act or by rule [or bye-law] [Inserted by U.P. Act No. 7 of 1949.] to be recoverable in the manner provided by this chapter, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, with all convenient speed cause a bill to be prescribed to the persons so liable.

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State of Uttar Pradesh - Subsection

Section 166(1)(c) in The U.P. Municipalities Act, 1916