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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Gujarat - Subsection

Section 132(3)(c) in The Gujarat Municipalities Act, 1963

(c)prefer an appeal in accordance with the provisions of section 138 against the claim, the Chief Officer may cause to be served upon the person liable for the payment of the said sum a notice of demand in the form specified in Schedule IV or to the like effect.