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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(5) in Haryana Panchayati Raj Act, 1994

(5)If the expenses referred to the sub-section (1) or sub-section (4) are not paid, the Government may make an order directing the person having custody of the Gram Fund to make the payment in whole or in part as may be possible from such balance and if such person does not comply with the order, recover the amount from him, in the manner prescribed.