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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

State of Goa - Subsection

Section 197(1)(b) in The Goa Panchayat Raj Act, 1994

(b)which is claimable as a fee, tax or other amount due to the Zilla Panchayat under this Act, or under any rules or regulations made thereunder, shall have become payable and remains unpaid for fifteen days after the same is due the Chief Executive Officer or an officer duly authorised by him in writing in this behalf (hereinafter referred to as the authorised officer), may serve upon the person or persons liable to pay such sum, a notice in writing in the prescribed form.