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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Uttarakhand - Subsection

Section 128(35) in Uttarakhand Panchayati Raj Act, 2016

(35)subject to the conditions which sums due to a Gram Panchayat may be written off as irrecoverable and generally for the guidance of Gram Panchayats, joint committees, or the committees, servants of the Crown and other authorities in any matter connected with the carrying out of the provisions of this Act;