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[Cites 0, Cited by 0] [Section 106BD] [Entire Act]

State of Uttarakhand - Subsection

Section 106BD(5) in Uttarakhand Panchayati Raj Act, 2016

(5)Subject to any provisions of or made under this or any other enactment, the material so confiscated may be sold by order of the Magistrate, and the proceeds, after defraying the expenses of such sale shall be credited in the district Fund.