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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Rajasthan - Subsection

Section 111(3) in Rajasthan Panchayati Raj Act, 1994

(3)If on appearance the member or, as the case may be, the chairperson or the deputy chairperson admits his liability and its amount, the competent authority shall pass an order for the recovery of the amount of each liability from such member or, as the case may be, such chairperson or deputy chairperson.