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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Karnataka - Subsection

Section 200(2) in Karnataka Panchayat Raj Act, 1993

(2)If any person fails to pay any tax or fee or any other sum due to the Grama Panchayat under this Act or the rules or bye-laws on or before the specified date of payment the Grama Panchayat shall cause a notice of demand in the prescribed form to be served on the defaulter.