Section 20 in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994
20.
The amount recovered by the Collector under Rule 19 shall be remitted to the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] as far as possible within one month from the date of recovery.
