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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2)(g) in Tamil Nadu District Municipalities Act, 1920

(g)in arrears of any kind due by him (otherwise than in a fiduciary capacity) to the .municipality up to and inclusive of the previous year, in respect of which a bill or notice has been duly served upon him and the time, if any, specified therein for payment has expired.