Section 164(2)(b) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 164(2)(b) in The Chhattisgarh Municipalities Act, 1961

(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 appeal may be preferred as hereinafter provided against such claim.