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The Seventh Schedule
[See Section 154]
Notice of Demand

To

Shri/Shrimati

residing at

Please take notice that the Chairperson, New Delhi Municipal Council demands from the sum of Rs. due from on account of (here describe 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 hairperson at or sufficient cause for non-payment is not shown to the satisfaction of the Chairperson a warrant of distress or attachment will be issued for the recovery of the same with costs.

Dated this day of 19

(Signed)
Chairperson
New Delhi Municipal Council









  

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