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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttarakhand - Subsection

Section 193(2) in Uttarakhand Panchayati Raj Act, 2016

(2)The prescribed authority shall fix the amount of the surcharge according to the procedure that may be prescribed and shall certify the amount to the collector who shall, on being satisfied that the amount is due, realise it as if it were an arrear of land revenue: