Section 208(1)(i) in The Punjab Panchayati Raj Act, 1994

[Cites 0, Cited by 2] [Section 208(1)] [Section 208] [Entire Act]

(i)has not paid the arrears of tax imposed by a Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be ; or

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