Section 118 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
118. Recovery of dues. [Section 201.]
- After the close of each year, the Gram Panchayat shall prepare a list of defaulters showing the amount due from each such defaulter and forward a separate case of each defaulter to the Collector who shall recover the same as arrears of land revenue under section 201. The amount thus recovered shall be handed over to the Gram Panchayat.
