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[Cites 0, Cited by 0] [Section 258(1)] [Section 258] [Entire Act]

State of Himachal Pradesh - Subsection

Section 258(1)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)which is claimable as a fee or other amount due to the municipality under this Act, or under any rules and regulations made thereunder, shall have become payable and remains un paid for fifteen days after the same is due, the Executive Officer or Secretary, as the case may be, or an Officer duly authorised by him in writing in this behalf (hereinafter referred to as the authorised Officer) may serve upon the person or persons liable to pay such sum a notice in writing in the prescribed form.