Section 157 in The Himachal Pradesh Panchayati Raj Act, 1994
157. Procedure to make good the damage to any Panchayat.
- If through any act, neglect or default on account of which any person shall have incurred any penalty imposed by or under this Act and any damage to the property of any Panchayat has been caused by any such person, he shall be liable to make good such damage, as well as to pay such penalty and the value of the damage, shall, in case of dispute, be determined by the Magistrate, by whom the person incurring such penalty has been convicted and non-payment of such value on demand, the same shall be recoverable as arrears of land revenue.
