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[Cites 0, Cited by 2] [Section 105] [Entire Act]

State of Punjab - Subsection

Section 105(2) in Punjab Gram Panchayat Act, 1952

(2)1[The District Panchayat Officer concerned] may, on the application of a Gram Panchayat or otherwise and, after giving the member concerned an opportunity to explain, assess by order in writing the amount due from him on account of such loss, waste or misapplication.