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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)fails to pay arrears of any kind due by him, otherwise than in a fiduciary capacity, to the Corporation, within three months from the date of service of a notice requiring payment thereof issued by the Commissioner, which it shall be his duty to issue and cause to be served at the earliest convenient date;