Section 136 in The Rajasthan District Boards Act, 1954
136. 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 or penalty enforceable in default of payment; and(c)the time (if any) within which an appeal may be preferred as provided in section 130.
