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State of Jharkhand - Section

Section 121 in Jharkhand Panchayat Raj Act, 2001

121. Restriction to bid and provision of Penalty therefor.

Any member or servant of the Panchayat or any such officer there of, who has to discharge any duty in respect of sale of movable, immovable property under this Act is restricted to bid directly or indirectly for any property to be sold in such sale and he shall not acquire any interest therein. On his being found guilty of this, he shall be punished.