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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Jharkhand - Subsection

Section 104(3) in Jharkhand Panchayat Raj Act, 2001

(3)The Government may give order regarding the cost of the inquiry held under sub-section(1) and also as to the parties by whom and the fund from which the same will be met and the said order, on petition of the Commissioner or any person named therein, will be implemented as it were a decree of a Civil Court.