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State of Rajasthan - Section

Section 128 in Rajasthan Municipalities Act, 2009

128. Presentation of bill of tax.

- When any amount
(a)which, by or under any provision of this Act, is declared to be recoverable in the manner provided by this Chapter, or
(b)which is due to the Municipality on account of rent in respect of any building or land vested in it, the Municipality shall with least practicable delay cause to be presented to the persons liable for the payment thereof a bill for the sum claimed as due.