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[Cites 0, Cited by 0] [Section 503] [Entire Act]

State of Uttar Pradesh - Subsection

Section 503(6) in Uttar Pradesh Municipal Corporation Act, 1959

(6)in the case of property tax by the attachment of rent due in respect of the property [if such tax is payable by a person entitled to such rent] [Inserted by U.P. Act 17 of 1999, S.10.], and