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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 90(3)(b) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(b)if such person is not a member of the District Panchayat, obtain the explanation of the person and direct such person to pay to the District Panchayat the amount surcharged within a specified period and if the amount is not paid within the specified period, the Secretary Panchayat shall cause it to be recovered as an arrear of land revenue and credit it to the District Panchayat Fund.