77A. [] [Proviso to s.77 was renumbered as s.77A by Act 26 of 1927, s.11. ] Notice to be given of the circumstances in which remission or refund is claimed.-
[No remission or refund under [* * *] [Substituted by Act 26 of 1927, Section 11 for the word "Provided that no such remission"] section 76 or section 77] shall be made unless notice in writing of the [fact that the building land or tenement has become vacant and unproductive or rent] [Substituted by Act 26 of 1927, Section 11 for word "circumstances in which it is claimed"] has been given to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], and no remission or refund shall take effect in respect of any period commencing more than fifteen days before delivery of such notice.
