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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Uttar Pradesh - Subsection

Section 178(8) in U.P. Revenue Code, 2006

(8)The Collector shall have power to determine, after giving opportunity to the receiver, what loss, if any, has been caused by the wilful default, disobedience misconduct, serious omission or gross negligence of, or on account of any misappropriation by the receiver and to recover the amount of loss from receiver as an arrear of land revenue.