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[Cites 0, Cited by 5] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(1) in The Punjab Panchayati Raj Act, 1994

(1)If a fine is imposed under this Act, the Gram Panchayat may order the whole or any part of the fine recovered to be applied -
(a)in defraying expenses properly incurred in the case by the complainant ; and
(b)in compensation for any material damage or loss caused by the offence committed.