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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(2)Where a Panchayat has failed to recover any tax or fee from any person within a period of six months, it shall forward the names of the defaulters to the District Panchayat Officer concerned for realization of unpaid taxes, and fees as arrears of land revenue.