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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Nagpur Province - Subsection

Section 22(2) in The City of Nagpur Corporation Act, 1948

(2)On receipt of the list, the State Government shall, if it finds that a notice of demand has not been issued to any person on the list, serve him with a special notice of demand requiring him to pay the arrears within thirty days from the date of the service thereof.