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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1)(h) in Haryana Panchayati Raj Act, 1994

(h)the owner or person incharge of a private 'khal' to keep it in a state of reasonable repair, or if he objects so to do, to appear before it at a time and place to be fixed by the order, and to move to have the order set aside or modified in the manner hereinafter provided. If he does not perform such act or appear and show cause, the order shall be made absolute. If he appears and show cause against the order the Gram Panchayat shall take evidence and if it is satisfied that the order is not reasonable and proper no further proceedings shall be taken in the case. If it is not satisfied the order shall be made absolute.