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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(3) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(3)If an out-going Sarpanch fails to comply with the direction under sub-section (2), the prescribed authority shall proceed against him in accordance with Section 92 and shall lake necessary steps to launch prosecution under Section 98.