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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Uttarakhand - Subsection

Section 127(1)(o) in Uttarakhand Panchayati Raj Act, 2016

(o)the conditions subject to which sums due to a Zila Panchayat or a Kshettra Panchayat may be written off as irrecoverable, and the conditions subject to which the whole or any part of a fee chargeable for distress, may be remitted;