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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Gujarat - Subsection

Section 252(2) in The Gujarat Panchayats Act, 1993

(2)If the expense is not so paid, the district panchayat may direct the person in custody of the fund of the panchayat to pay such expenses, or so much thereof as is possible from the balance of such fund in his hands, and such person shall pay such expense and part thereof accordingly.