Section 87 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
87. Recovery of taxes and other dues.
(1)When any tax or fee or other sum due to the District Panchayat has become, payable, the Chief Executive Officer shall, with the least practicable delay, cause to be sent to the person liable for the payment thereof, a demand notice in the prescribed form for the amount due from him and require him to pay the amount within thirty days from the date of such notice.(2)Every such notice of demand under sub-section (1) shall be served in such manner as may be prescribed.(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.
