Section 520 in Uttar Pradesh Municipal Corporation Act, 1959
520. Recovery of dues declared recoverable as tax.
- Any Corporation dues declared by this Act or by rules or bye-law to be recoverable in the manner provided by this Chapter may be recovered by the Municipal Commissioner in accordance as far as may be with the provisions of Sections 504 to 514 and 516 to 519 as if the amount due were a tax.
