Section 503 in Uttar Pradesh Municipal Corporation Act, 1959
503. Manner of recovering Corporation taxes.
- A Corporation tax may be recovered by the following processes in the manner prescribed by rules -(1)by presenting a bill,(2)by serving a written notice of demand,(3)by distraint and sale of a defaulter's movable property,(4)by the attachment and sale of a defaulter's immovable property,(5)[* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).](6)in the case of property tax by the attachment of rent due in respect of the property [if such tax is payable by a person entitled to such rent] [Inserted by U.P. Act 17 of 1999, S.10.], and(7)by a suit.
