Section 160 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
160. Recovery of rent for other immovable property.
- Any arrears due on account of rent from a person to the Zila Panchayat in respect of immovable property, other than land vested in or entrusted to the management of the Zila Panchayat, shall be recovered in the manner provided in Section 148.
