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[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

State of Uttarakhand - Subsection

Section 181(2)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)A fee for every notice issued under section 105(d) and distress made under section 105(g) or 106(a) and the cost of maintaining any livestock seized under the said sections shall be chargeable at the rates respectively specified in such behalf in rules made by the State Government and shall be included in the costs of recovery to be levied under section 105(e).