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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(3) in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976

(3)Where a person is in default, the assessing authority shall, unless action has been taken under S. 12 order that the amount due shall be recoverable as an arrear of land revenue and shall proceed to realise the amount due as such.