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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Haryana - Subsection

Section 94(2) in The Haryana Municipal Act, 1973

(2)If the bill be not paid within ten days from the delivery thereof, the committee may cause a notice of demand to be served on the person liable to pay the same, and, if he does not, within seven days from the service of the notice, pay the sum due, with any fee leviable for the notice, or show sufficient cause for non-payment, the sum due, with the fee, shall be deemed to be an arrear of tax.