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[Cites 0, Cited by 1] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)If the occupier or any of the occupiers fails within thirty days from the service of any such bill to pay the amount therein claimed, the said amount may be recovered from him.