Section 147(2)(b) in Telangana District Boards Act, 1955

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State of Telangana - Subsection

Section 147(2)(b) in Telangana District Boards Act, 1955

(b)the property, occupation or thing in respect of which, the sum is claimed, and shall also give notice of

(i)the liability incurred in default of payment, and

(ii)the time within which an appeal may be preferred, as provided in section 156 against such claim.