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[Cites 0, Cited by 0] [Section 131(4)] [Section 131] [Entire Act]

State of Uttarakhand - Subsection

Section 131(4)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)(1) If any person to whom this section applies is without reasonable cause guilty of any act or omission in breach of his official duty, he shall be punishable with fine which may extend Rs.250 (two hundred fifty) rupees.