Section 142(2)(b) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 142(2)(b) in Karnataka Municipalities Act, 1964

(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 of

(ii)the time within which an appeal may be preferred as hereinafter provided against such claim.