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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

(2)The Kar Nirdharan Adhikari shall consolidate the information in respect of each person indicated in clause (a) of Section 121 of the Act, and liable to pay the tax, in Form B appended to these rules.