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 155] [Entire Act] State of Maharashtra - Subsection Section 155(2) in The City of Nagpur Corporation Act, 1948 (2)For every notice of demand a fee shall be charged at the rate specified in the by-law and shall be payable by the said person, and the fee shall be included in the costs of recovery.
