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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Uttarakhand - Subsection

Section 154(2)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)If through an act, neglect or default on account where of a person has incurred a penalty imposed by or under this Act or any damage to the property of the Zila Panchayat or any Kshettra Panchayat has been caused, the person incurring such penalty shall be liable to make good such damage as well as to pay such penalty and the amount of damage shall, in case of dispute, be determined by the magistrate by whom the person incurring such penalty is convicted, and on nonpayment of such amount on demand the same shall be levied by distress; and such magistrate shall issue his warrant accordingly.