Section 154(2) in The City of Nagpur Corporation Act, 1948
(2)Contents of bill. - 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(ii)the time within which an appeal may be preferred as hereinafter provided against such claim.
