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State of Rajasthan - Section

Section 204 in Rajasthan Panchayati Raj Rules, 1996

204. Revenue arrears.

- No amount due to the Panchayati Raj Institution shall be left outstanding without sufficient reasons and where such dues appear to be irrecoverable, the orders of the competent authority for their adjustment, remission, reduction of demand or write off must be sought without any avoidable delay.