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State of Rajasthan - Section

Section 106 in Rajasthan Panchayati Raj Rules, 1996

106. Notice of demand.

- If the sum so due is not paid to the Panchayat Office within fifteen days from the presentation of the bill therefor, the Panchayat may cause to be served upon the person to whom such bill have been presented a notice of demand in Form No. XIII.