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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttarakhand - Subsection

Section 193(4) in Uttarakhand Panchayati Raj Act, 2016

(4)Where no proceeding for fixation and realisation of surcharge as specified in sub-section (2) taken by the State Government or prescribed authority may institute a suit for compensation for such loss, waste or misappropriation, against the person liable for the same.