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[Cites 0, Cited by 0] [Section 358(1)] [Section 358] [Entire Act]

State of Uttar Pradesh - Subsection

Section 358(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)every person whose name appears in the Corporation assessment list as being primarily liable to pay any tax assessed upon the annual value of any building or land which it is proposed to acquire in executing the scheme, and