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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Uttarakhand - Subsection

Section 182(2) in Uttarakhand Panchayati Raj Act, 2016

(2)In the case of an arrear of tax on Circumstances and Property a Zila Panchayat may in addition to the powers to take recourse make under rules but subject to and in accordance with rules made in this behalf recover them as arrears of land revenue.