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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(b) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000

(b)information collected by the Municipal Commissioner or an officer authorised by him in this behalf where information in Form 'A' or Fonn 'IV or Form 'C' or Form 'D' as the case may be. arc not submitted within the fixed time;