Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Uttar Pradesh - Section

Section 167 in The U.P. Municipalities Act, 1916

167. Contents of bill.

- Every such bill shall specify, -
(a)the period for which, and the property, occupation, circumstances or thing in respect of which the sum is claimed, and
(b)the liability or penalty enforceable in default of payment, and
(c)the time (if any) within which an appeal may be referred as provided in Section 161.