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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Puducherry - Subsection

Section 4(1) in Pondicherry Revenue Recovery Act, 1970

(1)The revenue leviable on account of a fasli year shall become due on the first day of that year and it shall be payable at such times, in such installments, to such persons, at such places and in such manner, as may be specified by Government, by an order in this behalf.