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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Karnataka - Subsection

Section 142(2) in Karnataka Municipalities Act, 1964

(2)Every such bill shall specify,-
(a)the period for which, and
(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.