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State of Jharkhand - Section

Section 122 in Jharkhand Panchayat Raj Act, 2001

122. Provision of compensation for damage to the Panchayat.

If by any default or negligence in duty any person has done any such work against the provisions of this Act which has caused any damage to the property of the Panchayat, he shall be under obligation to compensate for such damage, moreover he may be punished in the prescribed manner by the prescribed authority.