Section 123 in Jammu and Kashmir Municipal Corporation Act, 2000
123. Consequences of the failure to pay tax or fee within thirty days.
- If the person liable for the payment of any tax or fee does not within thirty days from the serving of the notice of demand under sub-section (2) or sub-section (4) of section 122, pay the same, the tax or fee together within the costs of recovery shall be recoverable in the manner provided hereinafter.
