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State of Uttar Pradesh - Section

Section 179 in U.P. Revenue Code Rules, 2016

179. Collection charges (Section 180).

- Where any sum recoverable as arrear of land revenue is sought to be realised under or in accordance with the provisions of this Code, the State Government shall subject to the provisions of section 180, be entitled to collection charges at the rate of five percent on the amount of each arrears, in addition to the cost of processes referred to in rule 178.