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[Cites 0, Cited by 0] [Section 121(5)] [Section 121] [Entire Act]

State of Gujarat - Subsection

Section 121(5)(a) in The Gujarat Panchayats Act, 1993

(a)if the person on whom the surcharge is made by a member, proceed against him in the manner described in sub-sections (2) and (3) of section 267;and