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State of Karnataka - Section

Section 252 in Karnataka Panchayat Raj Act, 1993

252. Power to write off irrecoverable sums.

- Subject to such restrictions as may be prescribed, a Taluk Panchayat may write off any sum due to it, whether under a contract or otherwise, or any sum payable in connection therewith if, in its opinion, such sum is irrecoverable:Provided that, no sum exceeding one thousand rupees shall be written off except with the previous sanction of the Zilla Panchayat.