84. Defaulters to be brought to the notice of Gaon Panchayat.
- The [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] shall, if the demand against tenure-holder is not realized within one month of the date of its falling due make out a list of such defaulters and put it up before the Gaon Panchayat with the request that the Panchayat may assist in the realization of the amount.
