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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Himachal Pradesh - Subsection

Section 122(1)(k) in The Himachal Pradesh Panchayati Raj Act, 1994

(k)if, he is a tenant or lessee holding a tenancy or lease under a Panchayat is in arrears of rent of lease or tenancy held under the Panchayat;