Section 24(1)(b) in The City of Panaji Corporation Act, 2002

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(1)(b) in The City of Panaji Corporation Act, 2002

(b)issue to every person on the said list a notice of demand requiring him to pay the arrears within thirty days from the date of service of such notice; and

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State of Goa - Subsection

Section 24(1)(b) in The City of Panaji Corporation Act, 2002