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[Cites 0, Cited by 0] [Section 106T(1)] [Section 106T] [Entire Act]

State of Uttarakhand - Subsection

Section 106T(1)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)require the offender to appear before the Kshettra Panchayat either personally or by a duly authorized agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.