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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(3)(b) in U.P. Revenue Code Rules, 2016

(b)the amount of compensation for damage or wrongful occupation ordered by the Assistant Collector, if not paid in specified time, may be recovered as arrears of land revenue, including the amount of expenses referred to in sub-rule (3).