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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(2)(g) in Chennai City Municipal Corporation Act, 1919

(g)in arrears of any kind due by him (otherwise than in a fiduciary capacity) to the corporation up to and inclusive of the previous years, in respect of which a bill, notice or direction has been duly served upon him and the time, if any, specified therein for payment has expired.