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[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 45(3)(b) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(b)if such person is not a member of the Gram Panchayat, obtain the explanation of the person and direct such person to pay to the Gram Panchayat the amount surcharged within a specified period and if the amount is not paid within the specified period, the Chief Executive Officer shall cause it to be recovered as an arrear of land revenue and credit it to the Gram Fund referred to in sub-section (1) of section 35.