Section 138(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

(c)the execution of such resolution or order, or the continuance in force of such licence or permission or the doing of such act is likely -

(i)to cause loss, waste or misapplication of any money or damage to any property vested in the Panchayat;

(ii)to be prejudicial to the public health, safety or convenience;

(iii)to cause, injury or annoyance to the public or any class or body of persons; or

(iv)to lead to a breach of peace.

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