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State of Uttar Pradesh - Section

Section 176 in The U.P. Municipalities Act, 1916

176. Alternative power of bringing suit.

- Instead of proceeding by distress and sale, of in case of failure to realize thereby the whole or any part of the demand, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may sue the person liable to pay the same in any Court of competent jurisdiction.