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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Uttarakhand - Subsection

Section 164(3) in Uttarakhand Panchayati Raj Act, 2016

(3)The recovery of any arrears of the tax on Circumstances and Property may be made under section 179, the manner of recovery of such taxes and other dues shall be recover as arrears of land revenue in the discretion of the Zila Panchayat.