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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in The Hastinapur Town Development Board Act, 1954

(2)Any tax imposed under sub-section (1) shall have effect from the date of Its notification in the official Gazette and shall, as far as may be, be recovered in the manner provided In Chapter VI of the said Act.