Section 166(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 166(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)the property, occupation or thing in respect of which, the sum is claimed, and shall also give notice of-

(i)the liability incurred in default of payment, and

(ii)the time within which an appeal may be preferred, as hereinafter provided, against such claim.