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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1)(f) in Uttar Pradesh Municipal Corporation Act, 1959

(f)is in arrears in excess of one year's demand, of any tax payable to the Corporation, to which Section 504 applies or of any charges for water supplied by the Corporation;