Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Rajasthan - Section

Section 129 in Rajasthan Municipalities Act, 2009

129. Contents of bill.

- Every such bill shall specify
(a)the period for which, and
(b)the property occupation, circumstance or thing in, respect of which, the sum is claimed, and shall also give notice of
(i)the liability to be incurred in default of payment, and
(ii)the time within which an appeal may be preferred as provided in this Act.