Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82] [Entire Act] NCT Delhi - Subsection Section 82(1) in The Delhi Water Board Act, 1998 (1)If a person liable for payment of any charges does not, within thirty days of the service of the notice of demand on him under section 55, pay the sum due, he shall be deemed to be in default.
