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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(2)(h) in The Madurai City Municipal Corporation Act, 1971

(h)in arrears of any kind due by him (otherwise than in a Judiciary capacity) to the corporation up to and inclusive of the previous 1 year, in respect of which a bill, notice or direction has been duly served upon him and the time, if any, specified therein for payment has expired: