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[Cites 0, Cited by 0] [Section 121(5)] [Section 121] [Entire Act]

State of Gujarat - Subsection

Section 121(5)(b) in The Gujarat Panchayats Act, 1993

(b)If the person on whom the surcharge is made is not a member, then after taking his explanation direct by order in writing that such person shall pay to the panchayat the amount surcharged, and if the amount be not so paid within one month, the Collector shall recover it as an arrears of land revenue and credit it to the village fund.