Section 11(2)(d) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 11(2)(d) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(d)is in arrears of any tax, fee rate or any other dues payable by him to the Gram Panchayat, Kshettra Panchayat or Zila Panchayat for such period as may be prescribed, or has, inspite of being required to do so by the Gram Panchayat, Nyaya Panchayat, Kshettra Panchayat or Zila Panchayat failed to deliver to it any record or property belonging to it which had come into his possession by virtue of his holding any office under it;

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State of Uttar Pradesh - Subsection

Section 11(2)(d) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961