Section 528 in Uttar Pradesh Municipal Corporation Act, 1959
528. Recovery of instalments due under Sections 524 and 525.
- Any instalment payable under Section 524 or 525 which is not paid when the same becomes due, may be recovered by the Municipal Commissioner by distress and sale of the movable property or the attachment and sale of immovable property of the person by whom it is due as if it were a property-tax due to by the said person.
