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State of Uttar Pradesh - Section

Section 13 in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

13. Recovery of tax.

- The Karya Adhikari, Kar Adhikari, Rajaswa Adhikshak, Kar Nirikshak, Kar Samaharta and any other employee of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], who may be authorised by the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] to collect the tax, shall collect and issue a receipt on Form C appended to these rules.