Section 35(n) in The Chhattisgarh Municipalities Act, 1961
(n)[ has not paid the amount of charge imposed upon him under Section 11 of the Chhattisgarh Sthaniya Nidhi Sampriksha Adhiniyam, 1973 (No. 43 of 1973) within the time specified in Section 15 of the said Adhiniyam:] [Inserted by M.P. Act No. 59 of 1976.]
