Section 238(1)(o) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

[Cites 0, Cited by 0] [Section 238(1)] [Section 238] [Entire Act]

State of Uttar Pradesh - Subsection

Section 238(1)(o) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(o)the conditions subject to which sums due to a Zila Panchayat or a Kshettra Panchayat may be written off as irrecoverable, and the conditions subject to which the whole or any part of a fee chargeable for distress, may be remitted;

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State of Uttar Pradesh - Subsection

Section 238(1)(o) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961