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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

(d)if he fails to pay any amount due from him to the municipality within three months of the service of notice making the claim. It shall be the duty of the Executive Officer, to serve such a notice at the earliest possible date after the amount has become due;