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[Cites 0, Cited by 31] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(2) in The U.P. Panchayat Raj Act, 1947

(2)The prescribed authority shall fix the amount of the surcharge according to the procedure that may be prescribed and shall certify the amount to the collector who shall, on being satisfied that the amount is due, realise it as if it were an arrear of land revenue.