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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1)(f) in The M.P. Municipalities Act, 1961

(f)fails to pay any arrears of any kind due by him to the Council on a demand made therefor under Section 53, within the period specified therein,