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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Uttarakhand - Subsection

Section 137(2) in Uttarakhand Panchayati Raj Act, 2016

(2)If the expense is not so paid the District Magistrate may make an order directing the person having the custody of the Zila Nidhi to pay the expense from such fund and such person shall act upon such direction.