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State of Himachal Pradesh - Section

Section 39 in The Himachal Pradesh Panchayati Raj Act, 1994

39. Compensation to the accused.

- If a Gram Panchayat is satisfied after enquiry that a case brought before it was false, frivolous or vexatious, it may order the complainant to pay to the accused such compensation not exceeding two hundred rupees, as it thinks fit.