The Delhi Municipal Corporation Act, 1957

The Seventh Schedule

[See Section 154 (1)]

Notice of Demand

To

Shri/Shrimati
residing at

Please take notice that the Commissioner demands from the sum of due from on account of (here described the property, occupation, circumstance or thing in respect of which the sum is payable) leviable under for the period of commencing on the day of 19 , and ending on the day of 19 , and that if, within thirty days from the service of this notice, the said sum is not paid to the Commissioner at or sufficient cause for non-payment is not shown to the satisfaction of the Commissioner a warrant of distress or attachment will be issued for the recovery of the same with costs.

Dated this day of 19.

(Signed)
Commissioner,
Delhi Municipal Corporation.

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