Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108] [Entire Act] State of Jharkhand - Subsection Section 108(2) in Jharkhand Panchayat Raj Act, 2001 (2)If the person concerned fails to pay the amount, action for recovery of the said amount will be taken according to the prescribed procedure.
