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[Cites 0, Cited by 2] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(k) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(k)if he has failed to pay any tax or fee due to any Panchayat in the District or to the Zilla Parishad within six months from the date on which the amount of such tax or fee is demanded, and a bill for the purpose is duly served on him;