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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 87(3) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(3)If the sum for which a notice of demand has been served is not paid within thirty days from the date of such notice, the District Panchayat may apply to the revenue officer named as Mamlatdar concerned for its recovery as arrears of land revenue.