Section 149 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
149. Contents of bill.
- Every such bill shall specify -(a)the period for which, and the property, occupation, circumstance or thing in respect of which, the sum is claimed;(b)the liability for penalty enforceable in default of payment; and(c)the time within which an appeal, if any, may be preferred as provided in Section 136.
