Section 517 in Uttar Pradesh Municipal Corporation Act, 1959
517. Defaulters may be sued for arrears, if necessary.
- Instead of proceeding against a defaulter by distress, attachment and sale as hereinbefore provided, or after a defaulter shall have been so proceeded against unsuccessfully or with only partial success, any sum due or the balance of any sum due, as the case may be, by such defaulter, on account of a tax may be recovered from him by a suit in any Court of competent jurisdiction.
