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State of Rajasthan - Section

Section 130 in Rajasthan Municipalities Act, 2009

130. NOtice of demand.

- If the sum for which any bill has been presented as aforesaid is not paid into the municipal office or to a person authorized by any rule in that behalf to receive such payment, within fifteen days from the presentation thereof, the Municipality may cause to be served upon the person to whom such bill has been presented, a notice of demand in the form of the Fourth Schedule or to the like effect.