Section 580B in Uttar Pradesh Municipal Corporation Act, 1959
580B. Sums due [to the Mahapalika] [Inserted by U.P. Act 26 of 1995, S.30 (w.e.f 30-05-1994).].
- All sums due to the Nagar Mahapalika whether on account of any tax, or any other account, shall be recoverable by the Corporation and for the purpose of such recovery, it shall be competent to the Corporation to take any measure or institute any proceeding which it would have been open to the Nagar Mahapalika to take or institute, if the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994 had not come into force.
