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State of Uttar Pradesh - Section

Section 150 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

150. Notice of demand.

- If the sum for which a bill has been presented as aforesaid, is not paid into the office of the Zila Panchayat, or to a person empowered by a regulation to receive such payments, within fifteen days from the presentation thereof, the Zila Panchayat may cause to be served upon the person liable for the payment of the said sum, a notice of demand in such form as the Zila Panchayat may by regulation prescribe.