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State of Gujarat - Section

Section 217 in Gujarat Panchayats Act, 1961

217. District Development Officer's power to direct irrecoverable sums to be written off. - The District Development Officer may direct any sum certified by a panchayat as recoverable as an arrear if and revenue to be written off, if in his opinion the sum is irrecoverable;

Provided that no sum exceeding five hundred rupees shall be written off except with the previous sanction of the State Government.