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[Cites 0, Cited by 6] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(2) in Punjab Municipal Act, 1911

(2)If the bill be not paid within ten days from the delivery thereof the committee may cause a notice of demand to be served on the person liable to pay the same, and if he does within seven days from the service of the notice, pay the sum due, with any fee leviable for the notice, or show sufficient cause for non-payment the sum due with the fee shall be deemed to be an arrears of tax.