Section 174(1) in The M.P. Municipal Corporation Act, 1956
(1)If the sum, for which a bill is presented as aforesaid, is not paid and no objection has been preferred within 15 days from the presentation of the bill, the Commissioner may serve upon the person to whom such bill has been presented a notice of demand in the [form prescribed by bye-laws] [Substituted by M.P. Act No. 13 of 1961.].
