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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Rajasthan - Subsection

Section 129(b) in Rajasthan Municipalities Act, 2009

(b)the property occupation, circumstance or thing in, respect of which, the sum is claimed, and shall also give notice of
(i)the liability to be incurred in default of payment, and
(ii)the time within which an appeal may be preferred as provided in this Act.