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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)If such act is not performed within the time fixed, the Gram Panchayat may cause it to be performed and may recover the costs of performing it from such person in the prescribed manner.