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State of Uttar Pradesh - Section

Section 20 in Uttar Pradesh Motor Vehicles Taxation Act, 1997

20. Recovery of tax.

(1)Arrears of any tax or additional tax or penalty payable under this Act shall be recoverable as arrears of land revenue.
(2)The Tax, the additional tax and penalty payable under this Act shall be first charge on the motor vehicle including its accessories, in respect whereof it is due.