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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)issue to every person on the said list a notice of demand requiring him to pay the arrears within three months from the date of service of such notice; and