Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 4 in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

4. Kar Nirdharan Adhikari.

- For the purposes of these rules where there is a Karya Adhikari in a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] he shall act as the Kar Nirdharan Adhikari. In case there is no Karya Adhikari in the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] the Officer nominated by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] for the purpose shall act as Kar Nirdharan Adhikari.