Section 82(5)(c) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 0] [Section 82(5)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(5)(c) in Maharashtra Housing and Area Development Act, 1976

(c)does not within a reasonable time institute a suit, for recovery of possession of the premises, or report to the Municipal Commissioner the name of the occupier, the premises in his possession and the amount of the cess due from him, as and when any occupier is in arrears for payment of the portion of the cess due from him for a period of six months or more,

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State of Maharashtra - Subsection

Section 82(5)(c) in Maharashtra Housing and Area Development Act, 1976