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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(1)(l) in The Calcutta Municipal Corporation Act, 1980

(l)fails to pay any arrears of any kind due by him, otherwise than as a trustee or an executor, to the Corporation within three months after a special notice in this behalf has been served upon him; or