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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Punjab - Subsection

Section 76(2)(c) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(c)The Executive Officer or the Chief Executive Officer, as the case may he, should see before making his recommendation that the defaulter has no attachable property with in the village or with in the jurisdiction of the Panchayat Samiti or the Zila Parishad and that all means of recovery have been tried and found unsuccessful.