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State of Odisha - Section

Section 206 in Grama Panchayats Rules, 1968

206. Objection to distress.

- If any person whose name has been entered in the list of defaulters, disputes his liability to pay the amount mentioned in the list or any portion thereof he may apply to the Grama Panchayat in writing stating the ground of his objection. The Grama Panchayat at a meeting shall consider the objection and pass such order thereon as it may deem proper.