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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(1) in Rajasthan Municipalities Act, 2009

(1)If the Municipality shall at any time have reason to believe that any person, from whom any sum recoverable under the provisions of this Chapter is due or is about to become due, is about to remove himself from the municipal area, Chief Municipal Officer may cause a bill for the sum due or about to become due to be presented to such person and demand immediate payment thereof.