Section 173(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)Contents of hill.-Every such bill shall specify-(a)the period for which; and(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 objection may be preferred as against such claim.
