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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(1)(j) in The Himachal Pradesh Panchayati Raj Act, 1994

(j)if he has not paid the arrears of any tax imposed by a Panchayat or had not paid the arrears of any kind due from him to the Sabha, Samiti or Zila Parishad Fund; or has retained any amount which forms part of the Sabha, Samiti or Zila Parishad Fund;