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State of Uttar Pradesh - Section

Section 156 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

156. Fees and costs.

- A fee for every notice issued under Section 150 and distress made under Section 153 or 155 and the cost of maintaining any livestock seized under the said sections shall be chargeable at the rates respectively specified in such behalf in rules made by the State Government and shall be included in the costs of recovery to be levied under Section 151.