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[Section 74] [Complete Act]
Central Government Act
Section 74(2) in The New Delhi Municipal Council Act. 1994 (As Passed By The Houses Of Parliament)
(2) In the event of the death of any person primarily liable as aforesaid, the person on whom the title of the deceased devolves, shall give notice of such devolution to the Chairperson within six months from the date of the death of the deceased.