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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Uttar Pradesh - Subsection

Section 120(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)The recovery of any arrears of the tax on Circumstances and Property may be made under Chapter VIII, or as arrears of land revenue, in the discretion of the Zila Panchayat.