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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1)(j) in Andhra Pradesh Municipalities Act, 1965

(j)fails to pay arrears of any kind due by him, otherwise than in a fiduciary capacity, to the municipality within three months after a bill or notice has been served upon him under this Act, or where, in the case of any arrears, this Act does not require the service of any bill or notice, within three months after a notice requiring payment of the arrears, which notice it shall be the duty of the Commissioner to serve at the earliest possible date, has been duly served upon him by the Commissioner;