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State of Tamilnadu - Section

Section 30 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Tax and Sewerage Tax (Levy and Collection) Regulations, 1991

30.

Where any tax due under these regulations have not been paid within the time prescribed, the authorised authority shall cause to be served upon or sent to such person a demand for the sum due failing which proceedings under regulation 31 below would be enforced.